Securities And Exchange Board Of India - Subsection
Section 76(3) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009
(3)Where the price of the equity shares is determined in terms of sub-regulation (2), such price shall be recomputed by the issuer on completion of six months from the date of listing on a recognised stock exchange with reference to the average of the weekly high and low of the closing prices of the related equity shares quoted on the recognised stock exchange during these six months and if such recomputed price is higher than the price paid on allotment, the difference shall be paid by the allottees to the issuer.
