Securities And Exchange Board Of India - Subsection
Section 28(1) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
(1)The listed entity, before issuing securities, shall obtain an `in-principle' approval from recognised stock exchange(s) in the following manner:(a)where the securities are listed only on recognised stock exchange(s) having nationwide trading terminals, from all such stock exchange(s);(b)where the securities are not listed on any recognised stock exchange having nationwide trading terminals, from all the stock exchange(s) in which the securities of the issuer are proposed to be listed;(c)where the securities are listed on recognised stock exchange(s) having nationwide trading terminals as well as on the recognised stock exchange(s) not having nationwide trading terminals, from all recognised stock exchange(s) having nationwide trading terminals:
