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[Cites 0, Cited by 0] [Section 18(5)] [Section 18] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 18(5)(a) in Securities and Exchange Board of India (Issue and Listing of Debt Securities) Regulations, 2008

(a)The roll-over is approved by a special resolution passed by the holders of debt securities through postal ballot having the consent of not less than 75% of the holders by value of such debt securities;