Section 3 in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
3. Applicability of the regulations.
- Unless otherwise provided, these regulations shall apply to the listed entity who has listed any of the following designated securities on recognised stock exchange(s):(a)specified securities listed on main board or SME Exchange or institutional trading platform;(b)non-convertible debt securities, non-convertible redeemable preference shares, perpetual debt instrument, perpetual non-cumulative preference shares;(c)Indian depository receipts;(d)securitised debt instruments;(da)[ security receipts;] [Inserted by Notification No. SEBI/LAD-NRO/GN/2018/30, dated 6.9.2018 (w.e.f. 2.9.2015).](e)units issued by mutual funds;(f)any other securities as may be specified by the Board.
