Section 166 in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018
166. Adjustments in pricin.
- Frequently and Infrequently traded shares. - The price determined for a preferential issue in accordance with regulation 164 or regulation 165, 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 an issue of equity shares after completion of a demerger wherein the securities of the resultant demerged entity are listed on a stock exchange;(c)makes a rights issue of equity shares;(d)consolidates its outstanding equity shares into a smaller number of shares;(e)divides its outstanding equity shares including by way of stock split;(f)re-classifies any of its equity shares into other securities of the issuer;(g)is involved in such other similar events or circumstances, which in the opinion of the concerned stock exchange, require adjustments.
