Securities And Exchange Board Of India - Subsection
Section 158(5) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018
(5)The provisions of sub-regulation (1) of regulation 159 and sub-regulation (6) of regulation 167 shall not apply to a preferential issue of specified securities where the proposed allottee is a mutual fund registered with the Board or insurance company registered with Insurance Regulatory and Development Authority of India or a scheduled commercial bank or a public financial institution.
