Securities And Exchange Board Of India - Subsection
Section 11(1) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009
(1)Subject to the compliance with sub-section (4) of section 60 of the Companies Act, 1956, a public issue or rights issue may be opened:(a)within twelve months from the date of issuance of the observations by the Board under regulation 6; or(b)within three months of expiry of the period stipulated in sub-regulation (2) of regulation 6, if the Board has not issued observations:Provided that in case of a fast track issue, the issue shall open within the period stipulated in sub-section (4) of section 60 of the Companies Act, 1956.
