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[Cites 0, Cited by 0] [Section 31] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 31(3) in Securities and Exchange Board of India (Issue and Listing of Debt Securities) Regulations, 2008

(3)If any special order is proposed to be issued to any particular issuer or intermediary on a specific issue, no such order shall be issued unless an opportunity to represent is given to the person affected by such order.