Securities And Exchange Board Of India - Subsection
Section 33(2) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009
(2)Specified securities referred to in clauses (a) and (c) of sub-regulation (1) shall be eligible for the computation of promoters' contribution, if such securities are acquired pursuant to a scheme which has been approved under sections 391-394 of the Companies Act, 1956.Explanation. - For the purposes of clause (b) of sub-regulation (1), the. term "infrastructure sector" includes the facilities or services as specified in Schedule X.
