Section 97 in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009
97. Eligibility.
- An issuing company making an issue of IDR shall also satisfy the following:(a)the issuing company is listed in its home country;(b)the issuing company is not prohibited to issue securities by any regulatory body;(c)the issuing company has track record of compliance with securities market regulations in its home country.Explanation. - For the purpose of this regulation, the term "home country" means the country where the issuing company is incorporated and listed.
