Securities And Exchange Board Of India - Subsection
Section 291(2) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018
(2)No issuer promoted by the promoters and directors of an entity delisted under sub-regulation (1), shall be permitted to list on the [innovators growth platform] [Substituted 'institutional trading platform' by Notification No. SEBI/LAD-NRO/GN/2019/08, dated 5.4.2019 (w.e.f. 11.9.2018).] for a period of five years from the date of such delisting:Provided that the provisions of this regulation shall not apply to another issuer promoted by any of the independent directors of such a delisted issuer.[Part V: Migration To The Main Board] [Inserted by Notification No. SEBI/LAD-NRO/GN/2019/35, dated 23.9.2019 (w.e.f. 11.9.2008).] [292. Granting companies listed on the Innovators Growth Platform pursuant to an initial public offer, an option to trade under the regular category of the main board of the stock exchange. [Substituted by Notification No. SEBI/LAD-NRO/GN/2019/35, dated 23.9.2019 (w.e.f. 11.9.2008).]
