Section 56(1)(c) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

[Cites 0, Cited by 0] [Section 56(1)] [Section 56] [Entire Act]

(c)intimations regarding :

(i)any revision in the rating;

(ii)any default in timely payment of interest or redemption or both in respect of the non convertible debt securities;

(iii)failure to create charge on the assets;

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