Securities And Exchange Board Of India - Subsection
Section 17A(3) in Securities and Exchange Board of India (Debenture Trustees) Rules, 1993
(3)[ The compliance officer shall report any non-compliance, of the requirements specified in the listing agreement with respect to debenture issues and debenture holders, by the body corporate to the Board.] [Inserted by the SEBI (Debenture Trustees) (Amendment) Regulations, 2003, w.e.f. 4-7-2003.]
