Securities And Exchange Board Of India - Subsection
Section 213(a) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018
(a)at the time of undertaking the rights issue, the issuer is in breach of ongoing material obligations under the listing agreement and the Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015 as may be applicable to such issuer or material obligations under the deposit agreement entered into between the domestic depository and the issuer at the time of initial offering of IDRs;
