(Clause 5.3.3.2(iv))
FORMAT FOR DUE DILIGENCE CERTIFICATE AFTER THE ISSUE HAS OPENED BUT BEFORE IT CLOSES FOR SUBSCRIPTION.
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 date 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.
We also 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,