Securities And Exchange Board Of India - Subsection
Section 37(6) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
(6)[ Nothing contained in this regulation shall apply to draft schemes which solely provide for merger of a wholly owned subsidiary with its holding company:Provided that such draft schemes shall be filed with the stock exchanges for the purpose of disclosures.] [Inserted by Notification No. SEBI/LAD-NRO/GN/2016-17/029, dated 10.2.2017 (w.e.f. 2.9.2015).]
