Securities And Exchange Board Of India - Subsection
Section 19(3) in Securities and Exchange Board of India (Issue and Listing of Debt Securities) Regulations, 2008
(3)[ Where the issuer has disclosed the intention to seek listing of debt securities issued on private placement bast ¼ the issuer shall forward the listing application along with the disclosures specified in Schedule I to the recognized stock exchange within fifteen days from the date of allotment of such debt securities.] [Inserted by Notification No. LAD-NRO/GN/2012-13/19/5392, dated 12.10.2012, (w.e.f. 6.6.2008).]
