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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 20(1)(a) in Securities and Exchange Board of India (Issue and Listing of Debt Securities) Regulations, 2008

(a)the issuer has issued such debt securities in compliance with the provisions of the Companies Act,1956, rules prescribed thereunder and other applicable laws;