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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 24(2) in Securities and Exchange Board of India (Issue and Listing of Debt Securities) Regulations, 2008

(2)In case of trades of debt securities which have been made over the counter, such trades shall be reported on a recognized stock exchange having a nation wide trading terminal or such other platform as may be specified by the Board.