Securities And Exchange Board Of India - Subsection
Section 87(2) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009
(2)The qualified institutional buyers belonging to the same group or who are under same, control shall be deemed to be a single allottee.Explanation. For the purpose of sub-regulation (2), the expression "qualified institutional buyers belonging to the same group" shall have the same meaning as derived from sub-section (11) of section 372 of the Companies Act, 1956;
