Securities And Exchange Board Of India - Subsection
Section 31A(9) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
(9)The provisions of sub-regulations 3, 4 and clauses (a) and (b) of sub-regulation 8 of this regulation shall not apply, if re-classification of promoter(s)/ promoter group of the listed entity is as per the resolution plan approved under section 31 of the Insolvency Code, subject to the condition that such promoter(s) seeking re-classification shall not remain in control of the listed entity.]
