Securities And Exchange Board Of India - Subsection
Section 34(b) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009
(b)a further public offer, where the equity shares of the same class which are proposed to be allotted pursuant to conversion or exchange of convertible securities offered through the offer or are proposed to be allotted in the offer have been listed and are not infrequently traded in a recognised stock exchange for a period of at least three years and the issuer has a track record of dividend payment for at least immediately preceding three years:
