Securities And Exchange Board Of India - Subsection
Section 85(4) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009
(4)The prices determined for qualified institutions placement shall be subject to appropriate adjustments if the issuer:(a)makes an issue of equity shares by way of capitalization of profits or reserves, other than by way of a dividend on shares;(b)makes a rights issue of equity shares;(c)consolidates its outstanding equity shares into a smaller number of shares;(d)divides its outstanding equity shares including by way of stock split;(e)re-classifies any of its equity shares into other securities of the issuer;(f)is involved in such other similar events or circumstances, which in the opinion of the concerned stock exchange, requires adjustments.Explanation. - For the purpose of sub-regulation (1), the term "stock exchange" means any of the recognised stock exchanges in which the equity shares of the same class of the issuer are listed and in which the highest trading volume in such equity shares has been recorded during the two weeks immediately preceding the relevant date.
