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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 21(1)(d) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(d)credit rating has been obtained from at least one credit rating agency registered with the Board within a period of six months prior to the due date of redemption and has been communicated to the holders of the convertible debt instruments, before the roll over;