Securities And Exchange Board Of India - Subsection
Section 37(3) in The Securities and Exchange Board of India (Issue and Listing of Securitised Debt Instruments and Security Receipts) Regulations, 2008
(3)The information filed with a recognised stock exchange under sub-regulation (3) of regulation 36 and subregulations (1) and (2) of this regulation shall be promptly disseminated to investors and prospective investors in such manner as the recognised stock exchange may determine.
