Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 21] [Entire Act] Securities And Exchange Board Of India - Subsection Section 21(6) in Securities and Exchange Board of India (Issue and Listing of Municipal Debt Securities) Regulations, 2015 (6)The issuer shall redeem the municipal debt securities of all the holders, who have not given their positive consent to the roll-over.]
