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

Securities And Exchange Board Of India - Subsection

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

(c)the issuer has not defaulted in repayment of debt securities or loans obtained from banks or financial institutions, during the preceding three hundred and sixty five days;