Securities And Exchange Board Of India - Subsection
Section 72(1) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009
(1)A listed issuer may make a preferential issue of specified securities, if:(a)a special resolution has been passed by its shareholders;(b)all the equity shares, if any, held by the proposed allottees in the issuer are in dematerialised form;(c)the issuer is in compliance with the conditions for continuous listing of equity shares as specified in the listing agreement with the recognised stock exchange where the equity shares of the issuer are listed;(d)the issuer has obtained the Permanent Account Number of the proposed allottees.
