Section 18 in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018
18. Lock-in of specified securities lent to stabilising agent under the green shoe option.
- The lock-in provisions shall not apply with respect to the specified securities lent to stabilising agent for the purpose of green shoe option, during the period starting from the date of lending of such specified securities and ending on the date on which they are returned to the lender in terms of sub-regulation (5) or (6) of regulation 57:Provided that the specified securities shall be locked-in for the remaining period from the date on which they are returned to the lender.
