Securities And Exchange Board Of India - Subsection
Section 14(4) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009
(4)Nothing contained in this regulation shall apply to:(a)offer for sale of specified securities;(b)public issue by infrastructure companies if the disclosures regarding the alternate source of funding of the objects of the issue have been made in the offer document.Explanation. - For the purpose of clause (b) of sub-regulation (4), the term "infrastructure company" means, an enterprise wholly engaged in the business of (i) developing or (ii) operating and maintaining or (iii) developing, operating and maintaining any infrastructure facility.
