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[Cites 0, Cited by 0] [Section 25] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 25(3) in Securities and Exchange Board of India (Issue and Listing of Municipal Debt Securities) Regulations, 2015

(3)In case of trades of debt securities which have been made over the counter, such trades shall be reported on a recognised stock exchange having a nationwide trading terminal or such other platform as may be specified by the Board from time to time.