Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17] [Entire Act] Securities And Exchange Board Of India - Subsection Section 17(3) in Securities and Exchange Board of India (Issue and Listing of Debt Securities) Regulations, 2008 (3)The issue proceeds shall be kept in an escrow account until the documents for creation of security as stated in the offer document, are executed.
