Section 77A in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018
77A. [ Credit of rights entitlements and allotment of specified securities. [Inserted by Notification No. SEBI/LAD-NRO/GN/2019/47, dated 26.12.2019 (w.e.f. 11.9.2018).]
(1)The rights entitlements shall be credited to the demat account of the shareholders before the date of opening of the issue.(2)Allotment of specified securities shall be made in the dematerialised form only.]
