Securities And Exchange Board Of India - Subsection
Section 17(2) in Securities and Exchange Board of India (Issue and Listing of Debt Securities) Regulations, 2008
(2)The issuer shall give an undertaking in the offer document that the assets on which charge is created are free from any encumbrances and if the assets are already charged to secure a debt, the permissions or consent to create second or pari pasu charge on the assets of the issuer have been obtained from the earlier creditor.
