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Securities And Exchange Board Of India - Section

Section 4C in Securities and Exchange Board of India (Issue and Listing of Municipal Debt Securities) Regulations, 2015

4C. Dematerialisation.

- The issuer shall enter into an arrangement with a depository registered with the Board for dematerialisation of the municipal debt securities that are proposed to be issued, in accordance with the Depositories Act, 1996, rules and regulations made thereunder.