Securities And Exchange Board Of India - Subsection
Section 23(5) in Securities and Exchange Board of India (Issue and Listing of Debt Securities) Regulations, 2008
(5)Debenture trustee shall disclose the information to the investors and the general public by issuing a press release in any of the following events:(a)default by issuer to pay interest on debt securities or redemption amount;(b)failure to create a charge on the assets;(c)revision of rating assigned to the debt securities.
