Securities And Exchange Board Of India - Subsection
Section 21(2) in Securities and Exchange Board of India (Issue and Listing of Municipal Debt Securities) Regulations, 2015
(2)Where the issuer desires to roll-over the municipal debt securities issued, it shall do so only upon passing of a special resolution to that effect and give twenty one days' notice of the proposed roll over to the holders of municipal debt securities:Provided that, if the holders of municipal debt securities do not provide consent for the proposed roll over within the notice period, the issuer shall redeem the municipal debt securities of such holders.
