SCHEDULE -V
(Clause 5.3.3.2(iii))
FORMAT FOR DUE DILIGENCE CERTIFICATE AT THE TIME OF
OPENING OF THE ISSUE.
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 all the material disclosures in respect of the
issuer company as on the date of opening of the issue have been made through
the offer document filed with ROC on _____and subsequent amendments/ advertisements
(if applicable) dated ______.
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 as on date.
-
that written consent from shareholders has been obtained for inclusion
of their securities as part of promoters� contribution subject to lock-in
-
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.
-
that the abridged prospectus contains all the disclosures as specified
in the SEBI guidelines for Disclosure and Investor Protection.
Yours faithfully,
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