Securities And Exchange Board Of India - Subsection
Section 37(7) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
(7)[ The requirements as specified under this regulation and under regulation 94 of these regulations shall not apply to a restructuring proposal approved as part of a resolution plan by the Tribunal under section 31 of the Insolvency Code, subject to the details being disclosed to the recognized stock exchanges within one day of the resolution plan being approved.] [Inserted by Notification No. SEBI/LAD-NRO/GN/2018/21, dated 31.5.2018 (w.e.f. 2.9.2015).]
