Section 224 in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018
224. Period of subscription and issue of allotment letter.
(1)A rights issue shall be open for subscription in India for a period as applicable under the laws of its home country but in no case less than ten days.(2)The issuing company shall ensure that it sends the allotment letter of rights to IDR holders at the time these are sent to shareholders of the issuing company as per the requirement of its home country or other jurisdictions where its securities are listed.
