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[Cites 0, Cited by 0] [Section 56] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 56(3) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(3)The listed entity may, subject to the consent of the debenture trustee, send the information stipulated in sub-regulation (1), in electronic form/fax.