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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 15(2)(i) in The Securities and Exchange Board of India (Issue and Listing of Securitised Debt Instruments and Security Receipts) Regulations, 2008

(i)to coordinate with the obligors, manage the asset pool and collections there from;