Section 212 in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018
212. Applicability.
- In addition to compliance with Chapter VII, wherever applicable, a listed issuer offering IDRs through a rights issue shall satisfy the conditions specified in this Chapter at the time of filing the offer document:Provided that the provisions of the following regulations shall not be applicable in case of rights issue of IDRs:(a)regulation 191(b)sub-regulation (1) of regulation 192(c)clause (a) of sub regulation (2) of regulation 183(d)regulation 205; and(e)sub-regulation (2) of regulation 185.
