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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 19(2) in Securities and Exchange Board of India (Issue and Listing of Debt Securities) Regulations, 2008

(2)The issuer shall comply with conditions of listing of such debt securities as specified in the Listing Agreement with the stock exchange where such debt securities are sought to be listed.