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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 18(2) in Securities and Exchange Board of India (Issue and Listing of Debt Securities) Regulations, 2008

(2)Where the issuer desires to roll-over the debt securities issued by it, it shall do so only upon passing of a special resolution of holders of such securities and give twenty one days notice of the proposed roll over to them.