Securities And Exchange Board Of India - Subsection
Section 70(1) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009
(1)The provisions of this Chapter shall not apply where the preferential issue of equity shares is made:(a)pursuant to conversion of loan or option attached to convertible debt instruments in terms of sub-sections (3) and (4) of sections 81 of the Companies Act, 1956;(b)pursuant to a scheme approved by a High Court under section 391 to 394 of the Companies Act, 1956;(c)[ ***] [Omitted by Notification No. SEBI/LAD-NRO/GN/2018-22, dated 31.5.2018 (w.e.f 26.8.2009)]
