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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17A] [Entire Act] Securities And Exchange Board Of India - Subsection Section 17A(d) in Securities and Exchange Board of India (Issue and Listing of Debt Securities) Regulations, 2008 (d)No such right shall be exercisable before expiry of twenty four months from the date of issue of such debt securities;
