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[Cites 0, Cited by 0] [Section 237(1)] [Section 237] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 237(1)(a) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(a)specified securities acquired during the preceding three years, if they are:
(i)acquired for consideration other than cash and revaluation of assets or capitalisation of intangible assets is involved in such transaction; or
(ii)resulting from a bonus issue by utilisation of revaluation reserves or unrealised profits of the issuer or from bonus issue against equity shares which are ineligible for minimum promoters' contribution.