Securities And Exchange Board Of India - Subsection
Section 12(2) in Securities and Exchange Board of India (Issue of Sweat Equity) Regulations, 2002
(2)The Securities and Exchange Board of India (Disclosures and Investor Protection) Guidelines, 2000 on public issue in terms of lock-in and computation of promoters' contribution shall apply if a company makes a public issue after it has issued after it has issued sweat equity.
