Securities And Exchange Board Of India - Subsection
Section 31(2) in Securities and Exchange Board of India (Issue and Listing of Debt Securities) Regulations, 2008
(2)In particular, and without prejudice to the generality of the foregoing power and provisions of these regulations, such orders or circulars may provide for all or any of the following matters, namely:(a)Electronic issuances and other issue procedures including the procedure for price discovery ;(b)Conditions governing trading , reporting, clearing and settlement of trade in debt securities;(c)Listing conditions.
