Securities And Exchange Board Of India - Subsection
Section 71(a) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009
(a)in case of preferential issue of equity shares, the date thirty days prior to the date on which the meeting of shareholders is held to consider the proposed preferential issue. - Provided that in case of preferential issue of equity shares pursuant to a scheme approved under the Corporate Debt Restructuring framework of Reserve Bank of India, the date of approval of the Corporate Debt Restructuring Package shall be the relevant date.
