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[Cites 0, Cited by 0] [Section 21(5)] [Section 21] [Entire Act]

Securities And Exchange Board Of India - Subsection

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

(b)at least one rating is obtained from a credit rating agency within a period of six months prior to the due date of redemption and is disclosed in the notice referred to in sub-regulation (2);