Securities And Exchange Board Of India - Subsection
Section 23(4) in Securities and Exchange Board of India (Issue and Listing of Debt Securities) Regulations, 2008
(4)The issuer, the respective debenture trustees and stock exchanges shall disseminate all information and reports on debt securities including compliance reports filed by the issuers and the debenture trustees regarding the debt securities to the investors and the general public by placing them on their websites.
