Securities And Exchange Board Of India - Subsection
Section 183(3) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018
(3)The issuer shall ensure that:(a)it has made an application to one or more stock exchanges to seek an in-principle approval for listing of the IDRs on such stock exchanges and has chosen one of them as the designated stock exchange, in terms of Schedule XIX;(b)it has entered into an agreement with a depository for dematerialisation of the IDRs proposed to be issued;(c)it has made firm arrangements of finance through verifiable means towards seventy five per cent. of the stated means of finance for the project proposed to be funded from issue proceeds, excluding th amount to be raised through the proposed issue of IDRs or through existing identifiable internal accruals, have been made.
