Securities And Exchange Board Of India - Subsection
Section 20(1) in Securities and Exchange Board of India (Issue and Listing of Debt Securities) Regulations, 2008
(1)An issuer may list its debt securities issued on private placement basis on a recognized stock exchange subject to the following conditions:(a)the issuer has issued such debt securities in compliance with the provisions of the Companies Act,1956, rules prescribed thereunder and other applicable laws;(b)credit rating has been obtained in respect of such debt securities from at least one credit rating agency registered with the Board;(c)the debt securities proposed to be listed are in dematerialized form ;(d)the disclosures as provided in regulation 21 have been made.
