Section 3 in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009
3. Applicability of the regulations.
- Unless otherwise provided, these regulations shall apply to the following:(a)a public issue;(b)a rights issue, where the aggregate value of specified securities offered is fifty lakh rupees or more;(c)a preferential issue;(d)an issue of bonus shares by a listed issuer;(e)a qualified institutions placement by a listed issuer;(f)an issue of Indian Depository Receipts.
