(Clause 5.3.3.2 (ii))
FORMAT FOR DUE DILIGENCE CERTIFICATE AT THE TIME OF FILING THE OFFER DOCUMENT WITH ROC.
To,
Securities and Exchange Board of India
Mumbai/Chennai/New Delhi/Calcutta
Dear Sir(s),
Sub: Public issue of ______shares of _______ etc. (Details of the issue)
This is to certify that the offer document filed with Registrar of companies on ______ was suitably updated under intimation to the Board and that the said offer document contains all the material disclosures in respect of the issuer company as on the said date.
We confirm that the registrations of all the Intermediaries named in the offer document are valid as on date and that none of these intermediaries have been debarred from functioning by any regulatory authority.
We confirm that written consent from shareholders has been obtained for inclusion of their securities as part of promoters� contribution subject to lock-in .
We further confirm that the securities proposed to form part of promoters�
contribution and subject to lock-in, have not been disposed / sold / transferred
by the promoters during the period starting from the date of filing the
draft prospectus with SEBI till date.
Yours faithfully,