Securities And Exchange Board Of India - Subsection
Section 21A(2) in Securities and Exchange Board of India (Issue and Listing of Debt Securities) Regulations, 2008
(2)An issuer filing a Shelf Disclosure Document under sub-regulation (1), shall not be required to file disclosure document, while making subsequent private placement of debt securities for a. period of 180 days from the date of filing of the shelf disclosure document:Provided that the issuer while making any private placement under Shelf Disclosure Document, shall file with the concerned stock exchange updated disclosure document with- respect to each tranche, containing details of the private placement and material changes, if any, in the information provided in Shelf Disclosure Document.]
