Securities And Exchange Board Of India - Subsection
Section 17A(a) in Securities and Exchange Board of India (Issue and Listing of Debt Securities) Regulations, 2008
(a)Such right to recall or redeem debt securities prior to maturity date is exercised in accordance with the terms of issue and detailed disclosure in this regard is made in the offer document including date from which such right is exercisable, period of exercise (which shall not be less than three working days), redemption amount (including the premium or discount at which such redemption shall take place);
