Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 21(5)] [Section 21] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 21(5)(a) in Securities and Exchange Board of India (Issue and Listing of Municipal Debt Securities) Regulations, 2015

(a)the roll-over is approved by a special resolution passed by the holders of such municipal debt securities having the consent of not less than 75% of the holders by value of such municipal debt securities: