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[Cites 0, Cited by 0] [Section 18A] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 18A(4) in Securities and Exchange Board of India (Issue and Listing of Municipal Debt Securities) Regulations, 2015

(4)The issuer shall disclose the schedule of implementation of the project in the offer document or placement memorandum in a tabular form and the funds raised by the issuer shall be utilized in accordance with the said Schedule.