Securities And Exchange Board Of India - Subsection
Section 49(2) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
(2)The provisions of this chapter shall also be applicable to "perpetual debt instrument" and "perpetual non-cumulative preference share" listed by banks.Explanation (1). - For the purpose of this chapter, "Bank" means any bank included in the Second Schedule to the Reserve Bank of India Act, 1934.Explanation(2). - For the purpose of this chapter, if the listed entity has listed its non-convertible redeemable preference shares:(i)The reference to "interest" may also read as dividend;(ii)The provisions concerning debenture trustees and security creation (or asset cover or charge on assets) shall not be applicable for "non-convertible redeemable preference shares"
