Securities And Exchange Board Of India - Subsection
Section 28(2) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
(2)The requirement of obtaining in-principle approval from recognised stock exchange(s),shall not be applicable for securities issued pursuant to the scheme of arrangement for which the listed entity has already obtained No- Objection Letter from recognised stock exchange(s) in accordance with regulation 37.
