Section 215 in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018
215. Renunciation by an IDR holder.
- Unless the laws of the home jurisdiction of the issuer otherwise provide, the rights issue shall be deemed to include a right exercisable by the person concerned to renounce the IDRs offered to the IDR holder in favour of any other person subject to applicable laws and the same shall be disclosed in the offer document.
