Securities And Exchange Board Of India - Subsection
Section 59(2) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
(2)The approval of the stock exchange referred to in sub-regulation (1) shall be made only after:(a)approval of the board of directors and the debenture trustee in case of non-convertible debt securities and(b)after complying with the provisions of Companies Act, 2013 including approval of the consent of requisite majority of holders of that class of securities.
