Securities And Exchange Board Of India - Subsection
Section 58(6) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009
(6)An application through ASBA form may be made:(a)in a public issue, by an applicant who:(i)is a resident retail individual investor;(ii)is bidding at cut-off, with single option as to the number of sham bid for;(iii)is applying through blocking of funds in a bank account with the self certified syndicate banks;(iv)has agreed not to revise his bid;(v)is not bidding under any of the reserved categories;(b)in a rights issue, by an applicant who:(i)holds the shares of the issuer in dematerialised form as on the record date and has applied for entitlements and/or additional equity shares in dematerialised form;(ii)has not renounced his entitlements in full or in part;(iii)is not a renounce;(iv)who is applying through blocking of funds in a bank account with the Self Certified Syndicate Bank.
