Securities And Exchange Board Of India - Subsection
Section 96(3) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009
(3)Further, the applicability of regulation 60 shall be as follows:(a)the applicability of sub-regulations (1) and (7) and Explanation II shall be restricted to any issue advertisements made in India or any research report circulated in India, pertaining to the IDR issue of the issuing company;(b)the applicability of sub-regulations (2) and (3) shall be restricted to any public communications and publicity material issued or published in any media in India;(c)the applicability of sub-regulations (5) and (6) shall be restricted to any material or information released in India and any issue advertisements and publicity materials issued or published in any media in India;(d)the applicability of sub-regulation (13) shall be restricted to any product advertisement of an issuing company issued or published in any media in India;(e)all other provisions of regulation 60 shall be applicable.
