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[Cites 0, Cited by 0] [Section 56] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 56(2) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(2)The listed entity shall forward to the debenture trustee any such information sought and provide access to relevant books of accounts as required by the debenture trustee.