Securities And Exchange Board Of India - Subsection
Section 17A(f) in Securities and Exchange Board of India (Issue and Listing of Debt Securities) Regulations, 2008
(f)Issuer shall also provide a copy of such notice to the stock exchange where the such debt securities are listed for wider dissemination and shall make an advertisement in the national daily having wide circulation indicating the details of such right and eligibility of the holders who are entitled to avail such right ;
