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[Cites 0, Cited by 0] [Section 38H] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 38H(2) in The Securities and Exchange Board of India (Issue and Listing of Securitised Debt Instruments and Security Receipts) Regulations, 2008

(2)The trading lot of the security receipts shall not be less than Rs 10 lakh.