Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 2(1)(z) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(z)"preferential issue" means an issue of specified securities by a listed issuer to any select person or group of persons on a private placement basis and does not include an offer of specified securities made through a public issue, rights issue, bonus issue, employee stock option scheme. employee stock purchase scheme or qualified institutions placement or an issue of sweat equity shares or depository receipts issued in a country outside India or foreign securities;
(za)"promoter" includes:
(i)the person or persons who are in control of the issuer;
(ii)the person or persons who are instrumental in the formulation of a plan or programme pursuant to which specified securities are offered to public;
(iii)the person or persons named in the offer document as promoters: