Section 78 in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018
78. Conditions for making applications on plain paper.
(1)Shareholders who have not received the application form may make an application in writing on a plain paper, along with the requisite application money.(2)Shareholders making an application on plain paper shall not be entitled to renounce their rights and shall not utilise the application form for any purpose including renunciation even if it is received subsequently.(3)If a shareholder makes an application both in an application form as well as on a plain paper, both applications are liable to be rejected.
