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[Cites 0, Cited by 0] [Section 21(5)] [Section 21] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 21(5)(c) in Securities and Exchange Board of India (Issue and Listing of Municipal Debt Securities) Regulations, 2015

(c)fresh trust deed shall be executed at the time of such roll over or the existing trust deed may be continued if the trust deed provides for such continuation;