Securities And Exchange Board Of India - Subsection
Section 183(2) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018
(2)The issue shall be subject to the following conditions:(a)issue size shall not be less than fifty crore rupees;(b)at any given time, there shall be only one denomination of IDRs of the issuer.(c)issuer shall ensure that the underlying equity shares against which IDRs are issued have been or will be listed in its home country before listing of IDRs in stock exchange(s).(d)issuer shall ensure that the underlying shares of IDRs shall rank pari passu with the existing shares of the same class.
