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[Cites 0, Cited by 0] [Section 21] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 21(2) in Securities and Exchange Board of India (Issue and Listing of Debt Securities) Regulations, 2008

(2)The disclosures as provided in sub-regulation (1) shall be made on the web sites of stock exchanges where such securities are proposed to be listed and shall be available for download in PDF/HTML formats.