Section 21 in Securities and Exchange Board of India (Issue and Listing of Debt Securities) Regulations, 2008
21. Disclosures in respect of Private Placements of Debt Securities.
(1)The issuer making a private placement of debt securities and seeking listing thereof on a recognized stock exchange shall make disclosures [in a disclosure document] [Inserted by Notification No. LAD-NRO/GN/2012-13/19/5392, dated 12.10.2012 (w.e.f. 6.6.2008).] as specified in Schedule I of these regulations accompanied by the latest Annual Report of the issuer.(2)The disclosures as provided in sub-regulation (1) shall be made on the web sites of stock exchanges where such securities are proposed to be listed and shall be available for download in PDF/HTML formats.
