Securities And Exchange Board Of India - Subsection
Section 106J(2) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
(2)The issuing company shall ensure that it sends the allotment letter of rights to IDR Holders at the time they are sent to shareholders of the issuing company as per the requirement of its home country or other jurisdictions where its securities are listed.(vii)in regulation 106M, the words, number and symbol "regulation 7," shall be omitted.(viii)Chapter XI shall be renumbered as Chapter XII.(ix)Regulations 107, 108, 109, 110 and 111 shall be renumbered as 111, 112, 113, 114 and 115 respectively and any reference thereto in any regulation framed or any circular or guideline issued by the Board shall be read accordingly.(x)After Chapter X and before Chapter XII, the following Chapter shall be inserted, namely:-
