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[Cites 0, Cited by 0] [Section 64] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 64(2) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(2)In the event that non-convertible debt securities and non-convertible redeemable preference shares' of the listed entity do not remain listed on the stock exchange, the listed entity shall comply with all the provisions in Chapter IV of these regulations.