Securities And Exchange Board Of India - Subsection
Section 104(2) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018
(2)The amount for general corporate purposes, as mentioned in objects of the issue in the draft offer document and the offer document, shall not exceed twenty five per cent. of the amount being raised by the issuer.Explanation: For the purposes of this regulation, "project" means the object for which monies are proposed to be raised to cover the objects of the issue.
