Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 31] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 31(2) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(2)The disclosure about the face value of equity shares (including the statement about the issue price being "X" times of the face value) shall be made in the advertisements, offer documents and application forms in identical font size as that of issue price or price band.Explanation. - For the purposes of this regulation, the term "infrastructure sector" includes the facilities or services as specified in Schedule X.