Securities And Exchange Board Of India - Subsection
Section 25(4) in Securities and Exchange Board of India (Issue and Listing of Municipal Debt Securities) Regulations, 2015
(4)The information in respect of issues such as issuer details, instrument details, ratings, rating migration, coupon, buyback, redemption details, shall be required to be reported to a common database with depositories or any other platform as may be specified by the Board.]
