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[Cites 0, Cited by 0] [Section 29(3)] [Section 29] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 29(3)(b) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(b)any alteration in the date on which, the interest on debentures or bonds, or the redemption amount of redeemable shares or of debentures or bonds, shall be payable.