Securities And Exchange Board Of India - Subsection
Section 22(b) in Securities and Exchange Board of India (Issue and Listing of Debt Securities) Regulations, 2008
(b)clause (b) of sub-rule (2) of rule 19 of the said Rules in relation to listing of debt securities,(i)issued by way of a private placement by any issuer;(ii)issued to public by an infrastructure company, a Government company, a statutory authority or corporation or any special purpose vehicle set up by any of them, which is engaged in infrastructure sector.
