26. Insertion of new section 68B.- After section 68A of the principal Act, the following section shall be inserted, namely:-" 68B. Initial offer of securities to be in dematerialized form in certain cases.- Notwithstanding anything contained in any other provisions of this Act, every listed public company, making initial public offer of any security for a sum of rupees ten cror s or more, shall issue the same only in dematerialised form by complying with the requisite provisions of the Depositories Act, 1996 (22 of 1996 ) and the regulations made thereunder.".
