Section 285A in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018
285A. [ Minimum public shareholding norms and minimum offer size. [Inserted by Notification No. SEBI/LAD-NRO/GN/2019/08, dated 5.4.2019 (w.e.f. 11.9.2018).]
(1)The issuer shall be in compliance with minimum public shareholding requirements specified in the Securities Contracts (Regulation) Rules, 1957.(2)The minimum offer size shall be ten crore rupees.] [Substituted by Notification No. SEBI/LAD-NRO/GN/2019/08, dated 5.4.2019 (w.e.f. 11.9.2018).]
