To,

The President/Executive Director/Managing Director
Of All Stock Exchanges

Dear Sir,

Sub : Listing Agreement – Amendment

The SEBI Regulations for Credit Rating Agencies have been notified on 7.7.1999. For ensuring that corporate bodies desirous to list their debt instruments, provide correct and adequate information to Credit Rating Agencies, a clause may be incorporated in the Listing Agreement as given below:

Companies should co-operate with the Credit Rating Agencies in giving correct and adequate information for periodical review of the securities during lifetime of the rated securities.

You are advised to take necessary steps for amending the Listing Agreement.

Yours faithfully,

M.D.PATEL
EXECUTIVE DIRECTOR
SECONDARY MARKET DEPARTMENT