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[Cites 0, Cited by 0] [Section 17A] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 17A(e) in Securities and Exchange Board of India (Issue and Listing of Debt Securities) Regulations, 2008

(e)Issuer shall send notice to all the eligible holders of such debt securities at least twenty one days before the date from which such right is exercisable;