Securities And Exchange Board Of India - Subsection
Section 19(1) in Securities and Exchange Board of India (Issue and Listing of Debt Securities) Regulations, 2008
(1)An issuer desirous of making an offer of debt securities to the public shall make an application for listing to one or more recognized stock exchanges in terms of sub-section (1) of section 73 of the Companies Act,1956(1 of 1956).
