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[Cites 0, Cited by 0] [Section 18A] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 18A(2) in Securities and Exchange Board of India (Issue and Listing of Municipal Debt Securities) Regulations, 2015

(2)Where the proceeds of the issue are earmarked for a defined project or a set of projects, prior requisite approvals, if applicable shall be obtained from the concerned authorities.