Section 57 in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
57. Other submissions to stock exchange(s).
(1)The listed entity shall submit a certificate to the stock exchange within two days of the interest or principal or both becoming due that it has made timely payment of interests or principal obligations or both in respect of the non convertible debt securities.(2)The listed entity shall provide an undertaking to the stock exchange(s) on annual basis stating that all documents and intimations required to be submitted to Debenture Trustees in terms of Trust Deed and Securities and Exchange Board of India (Issue and Listing of Debt Securities) Regulations, 2008 have been complied with.(3)The listed entity shall forward to the stock exchange any other information in the manner and format as specified by the Board from time to time.
