Section 20(4) in Securities Contracts (Regulation) Rules, 1957
(4)A fresh application for listing will be necessary in respect of all new schemes desired to be dealt in :Provided that, where such new units/other instruments are identical in all respects with those already listed, admission to dealing will be granted on the company intimating to the stock exchange particulars of such new schemes.Explanation. - Units/any other instruments are identical in all respects only if-(a)they are issued under the same scheme;(b)they are of the same nominal value and the same amount per unit/other instruments has been called up;(c)they are entitled to returns at the same rate and for the same period, so that at the next ensuing distribution, the return payable on each unit/other issue will amount to exactly the same sum, net and gross; and(d)they carry the same rights in all other respects.
