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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 14(2) in Securities and Exchange Board of India (Issue and Listing of Debt Securities) Regulations, 2008

(2)The offer document or abridged prospectus or any advertisement issued by an issuer in connection with a public issue of debt securities shall not contain any false or misleading statement.