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[Cites 0, Cited by 0] [Section 6A] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 6A(3) in Securities and Exchange Board of India (Issue and Listing of Municipal Debt Securities) Regulations, 2015

(3)The issuer shall, in consultation with the lead manager(s), appoint other registered intermediaries after the lead manager(s) have independently assessed their capability to carry out their obligations.