Section 110 in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018
110. Issue of convertible debt instruments for financing.
- An issuer shall not issue convertible debt instruments for financing or for providing loans to or for acquiring shares of any person who is part of the promoter group or group companies:Provided that an issuer shall be eligible to issue fully convertible debt instruments for these purposes if the period of conversion of such debt instruments is less than eighteen months from the date of issue of such debt instruments.
