Securities And Exchange Board Of India - Subsection
Section 15(1A) in Securities and Exchange Board of India (Issue and Listing of Debt Securities) Regulations, 2008
(1A)[ Where an issuer fails to execute the trust deed within the period specified in the sub-regulation (1), without prejudice to any liability arising on account of violation of the provisions of the Act and these Regulations, the issuer shall also pay interest of at least two percent per annum to the debenture holder, over and above the agreed coupon rate, till the execution of the trust deed.
