Securities And Exchange Board Of India - Subsection
Section 8(b) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018
(b)if the equity shares offered for sale were acquired pursuant to any scheme approved by a High Court under the sections 391 to 394 of Companies Act, 1956, or approved by a tribunal or the Central Government under the sections 230 to 234 of Companies Act, 2013, as applicable, in lieu of business and invested capital which had been in existence for a period of more than one year prior to approval of such scheme;
