Securities And Exchange Board Of India - Subsection
Section 261(7) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018
(7)The promoters' holding shall not be eligible for offering to the market maker during the compulsory market making period:Provided that the promoters' holding which is not locked-in as per these regulations can be traded with prior permission of the SME exchange, in the manner specified by the Board.
