Securities And Exchange Board Of India - Subsection
Section 45(7) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009
(7)The issuer shall make a listing application in respect of the further specified securities allotted under sub-regulation (6), to all the recognised stock exchanges where the specified securities allotted In the public issue are listed and the provisions of Chapter VII shall not be applicable to such allotment.
