Securities And Exchange Board Of India - Subsection
Section 107(a) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
(a)in case of an initial public offer or an issue of Indian Depository Receipts (hereinafter referred to as `IDRs') , from all the recognised stock exchange(s) on which the issuer or the issuing company, proposes to get its specified securities or IDRs, as the case may be, listed; and
