Securities And Exchange Board Of India - Subsection
Section 17A(3) in Securities And Exchange Board Of India (Debenture Trustees) Regulations, 1993
(3)[ The compliance officer shall report any non-compliance, of the requirements specified in the listing agreement with respect to debenture issues and debenture holders, by the body corporate to the Board.] [Inserted by S.O. 763(E), dated 4.7.2003]
