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Securities And Exchange Board Of India - Section

Section 4A in Securities and Exchange Board of India (Issue and Listing of Municipal Debt Securities) Regulations, 2015

4A. [ In-principle approval. [Inserted by Notification No. SEBI/LAD-NRO/GN/2019/40, dated 27.9.2019 (w.e.f. 15.7.2015).]

- The issuer shall make an application to one or more recognized stock exchange for listing of such securities therein:Provided that where the application is made to more than one recognised stock exchanges, the issuer shall choose one of them as the designated stock exchange:Explanation. - For any subsequent issue, the issuer may choose a different stock exchange as a designated stock exchange subject to the requirements of this regulation.