Securities And Exchange Board Of India - Subsection
Section 82(b) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009
(b)the equity shares of the same class, which are proposed to be allotted through qualified institutions placement or pursuant to conversion or exchange of eligible securities offered through qualified institutions placement, have been listed oh a recognised stock exchange having nation wide trading terminal for a period of at least one year prior to the date of issuance of notice to its shareholders for convening the meeting to pass the special resolution:
