Securities And Exchange Board Of India - Subsection
Section 183(1) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018
(1)An issuer shall be eligible to make an issue of IDRs only if:(a)the issuing company is listed in its home country for at least three immediately preceding years;(b)the issuer is not prohibited to issue securities by any regulatory body;(c)the issuer has a track record of compliance with the securities market regulations in its home country;(d)any of its promoters or directors is not a fugitive economic offender.Explanation: For the purpose of this regulation, the term "home country" means the country where the issuer is incorporated and listed.
