Securities And Exchange Board Of India - Subsection
Section 1(6) in Securities and Exchange Board of India (Share Based Employee Benefits) Regulations, 2014
(6)The provisions pertaining to preferential allotment as specified in the Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009 shall not be applicable in case of a company issuing new shares in pursuance and compliance of these regulations.
