Securities And Exchange Board Of India - Subsection
Section 52(5) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
(5)[ The listed entity shall, within seven working days from the date of submission of the information required under sub-regulation (4), submit to stock exchange(s), a certificate signed by debenture trustee that it has taken note of the contents.] [Substituted by Notification No. SEBI/LAD-NRO/GN/2019/12, dated 7.5.2019 (w.e.f. 2.9.2015).]
