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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 4(2)(c) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(c)if the issuer of convertible debt instruments is in the list of wilful defaulters published by the Reserve Bank of India or it is in default of payment of interest or repayment of principal amount in respect of debt instruments issued by it to the public, if any, for a period of more than six months;