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Securities And Exchange Board Of India - Section

Section 500 in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

500. word limit in total.

Board of Directors
Sr. No. Name Designation (Independent/Wholetime/Executive/Nominee) Experience including current/past positionheld in other firms (20-40 words for each Director)
1      
2      
3      
4      
5      
6      
7      
8      
9      
10      
Objects of the IssueDetails of means of financeThe fund requirements for each of the objects of the Issue are stated as follows: (Rs in crores)
Sr. No. Objects of the Issue Total estimated cost Amount deployed till Amount to be financed from Net Proceeds Estimated Net Proceeds Utilization
1          
2          
3          
4          
5 General corporate purposes        
  Total        
Details and reasons for non-deployment or delay in deployment of proceeds or changes in utilization of issue proceeds of post public issues/rights issues, if any, of he Company in the preceding 10 years.Name of monitoring agency, if anyTerms of Issuance of Convertible Security, if any
Convertible securities being offered by theCompany  
Face Value/Issue Price per Convertiblesecurities  
Issue Size  
Interest on Convertible Securities  
Conversion Period of Convertible Securities  
Conversion Period for Convertible Securities  
Conversion Date of Convertible Securities  
Details of security created for CCD  
Shareholding Pattern
Sr. No. Particulars Pre Issue Number of shares %Holding of Pre issue
1. Promoter and Promoter Group    
2. Public    
  Total   100%
Number/amount of equity shares proposed to be sold by selling shareholders-if anyRestated Audited Financials
Standalone Latest Stub perios FY5 (last audited financial year prior toissue opening) FY4 FY3 FY2 FY1
Total income from operations(net)            
Net Profit/(Loss) before tax and extraordinaryitems            
Net Profit/(Loss) after tax and extraordinaryitems            
Equity Share Capital            
Reserves and Surplus            
Net worth            
Basic earning per share(Rs.)            
Diluted earning per share (Rs.)            
Return in net worth (%)            
Net asset value per share (Rs.)            
Consolidated Latest Stub perios FY5 (last audited financial year prior toissue opening) FY4 FY3 FY2 FY1
Total income from operations(net)            
Net Profit/(Loss) before tax and extraordinaryitems            
Net Profit/(Loss) after tax and extraordinaryitems            
Equity Share Capital            
Reserves and Surplus            
Net worth            
Basic earning per share(Rs.)            
Diluted earning per share (Rs.)            
Return in net worth (%)            
Net asset value per share (Rs.)            
Internal Risk Factors(Minimum 5 and maximum 10 risk factors to be specified)The below mentioned risks are top 5 or 10 risk factors as per the RHP. (500 word limit in total)Summary of Outstanding litigations, Claims and regulatory ActionA. Total number of outstanding litigation against the company and amount involvedB. Brief details of top 5 material outstanding litigation against the company and amount involved
Sr. No. Particulars Litigation filed by Current status Amount involved
         
         
         
         
         
C. Regulatory Action if any-disciplinary action taken by SEBI or stock exchanges against the Promoters/Group companies in last 5 financial years outstanding action, if any (200-300 world limit in total)D. Brief details of Outstanding criminal proceedings against Promoters (200-300 word limit in total)Any other important information as per BRLM/issuer companyDeclaration by the CompanyWe hereby declare that all relevant provisions of the Companies Act, 1956, the Companies Act, 2013 and the guidelines/regulations issued by the Government of India or the Guidelines/regulations issued by the Securities and Exchange Board of India, established under section 3 of the Securities and Exchange Board of India Act, 1992, as the case may be have been complied with and no statement made in the Red Herring Prospectus is contrary to the provisions of the Companies Act, 1956 the Companies Act, 2013, the Securities and Exchange Board of India Act, 1992 or rules made or guidelines or regulations issued there under, as the case may be. We further certify that all statements in the Red Herring Prospectus are true and correct.