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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 4(2)(d) in Securities and Exchange Board of India (Issue and Listing of Debt Securities) Regulations, 2008

(d)it has entered into an arrangement with a depository registered with the Board for dematerialization of the debt securities that are proposed to be issued to the public, in accordance with the Depositories Act,1996 and regulations made thereunder.