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[Cites 0, Cited by 0] [Section 90(2)] [Section 90] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 90(2)(c) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(c)Allotment to the renouncees, who having applied for the specified securities renounced in their favour and also applied for additional specified securities, provided there is an under-subscribed portion after making full allotment specified in (a) and (b) above. The allotment of such additional specified securities may be made on a proportionate basis.