Securities And Exchange Board Of India - Subsection
Section 17A(2) in Securities and Exchange Board of India (Debenture Trustees) Rules, 1993
(2)The compliance officer shall immediately and independently report to the Board any non-compliance observed by him.] [Inserted by the Amendment to the SEBI (Debenture Trustees) Regulations, 1993 made by Schedule XX to the SEBI (Issue of Capital and Disclosure Requirements) Regulations, 2009 w.e.f. 26-08-2009.]
