Securities And Exchange Board Of India - Subsection
Section 15(1B) in Securities and Exchange Board of India (Issue and Listing of Debt Securities) Regulations, 2008
(1B)A clause stipulating the requirement under sub-regulation (1A) shall form part of the Trust Deed and also be disclosed in the Offer Document.] [Inserted by Notification No. SEBI/LAD-NRO/GN/2019/13, dated 7.5.2019 (w.e.f. 6.6.2008).]
