Securities And Exchange Board Of India - Subsection
Section 96(2) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009
(2)All provisions of these regulations shall be applicable in case of issue of IDR, except the disclosure requirements with respect to public issue and rights issue of specified securities as provided in these regulations and the following:(a)clauses (a), (b), (c) and (f) of sub-regulation (2) of regulation, 4;(b)sub-regulations (1), (2) and (3) of regulation 6,(c)clauses (c),(d) and (e) of sub-regulation (1) of regulation 8;(d)sub-regulations (2) and (3) of regulation 8;(e)regulations 10,16,17,19, 20,21,22,23,24,26,27,31,41, 42,43, 45,47, 49 and 68;(f)sub-regulation (2) of regulation 11;(g)sub-regulation (2) of regulation 28;(h)clauses (b) and (c) of regulation 29;(i)Parts III and IV of Chapter III;(j)Chapter IV;(k)sub-regulation (3) of regulation 65;(l)Chapters VII, VIII and LX.
