Section 171 in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018
171. Definitions.
- For the purpose of this Chapter:(a)"eligible securities" include equity shares, non-convertible debt instruments along with warrants and convertible securities other than warrants;(b)"relevant date" means:(i)in case of allotment of equity shares, the date of the meeting in which the board of directors of the issuer or the committee of directors duly authorised by the board of directors of the issuer decides to open the proposed issue;(ii)in case of allotment of eligible convertible securities, either the date of the meeting in which the board of directors of the issuer or the committee of directors duly authorised by the board of directors of the issuer decides to open the issue of such convertible securities or the date on which the holders of such convertible securities become entitled to apply for the equity shares.
