Section 76 in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
76. Terms of Indian Depository Receipts.
(1)The listed entity shall pay the dividend as per the time frame applicable in its home country or other jurisdictions where its securities are listed, whichever is earlier, so as to reach the IDR Holders on or before the date fixed for payment of dividend to holders of its equity share or other securities.(2)The listed entity shall not forfeit unclaimed dividends before the claim becomes barred by law in the home country of the listed entity, as may be applicable, and that such forfeiture, when effected, shall be annulled in appropriate cases.(3)The Indian Depository Receipts shall have two-way fungibility in the manner specified by the Board from time to time.
