Securities And Exchange Board Of India - Subsection
Section 235(d) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018
(d)in case the warrant holder does not exercise the option to take equity shares against any of the warrants held by the warrant holder, within three months from the date of payment of consideration, such consideration made in respect of such warrants shall be forfeited by the issuer.
