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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 4(5) in Securities and Exchange Board of India (Issue and Listing of Debt Securities) Regulations, 2008

(5)The issuer shall not issue debt securities for providing loan to or acquisition of shares of any person who is part of the same group or who is under the same management.