Securities And Exchange Board Of India - Subsection
Section 82(d) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009
(d)In the special resolution, it shall be, among other relevant matters, specified that the allotment is proposed to he made through qualified institutions placement and the relevant date referred to in sub-clause (ii) of clause (c) of regulation 81 shall also be specified.
