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[Cites 0, Cited by 0] [Section 6A] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 6A(2) in Securities and Exchange Board of India (Issue and Listing of Debt Securities) Regulations, 2008

(2)The issuer filing a shelf prospectus shall file a copy of an information memorandum with the recognised stock exchanges and the Board, immediately on filing the same with the Registrar.