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Securities And Exchange Board Of India - Section

Section 11 in The Securities and Exchange Board of India (Issue and Listing of Securitised Debt Instruments and Security Receipts) Regulations, 2008

11. Obligations of trustees.

(1)A trustee shall carry out his duties and perform his functions under these regulations, the trust deed or other document, with due care and diligence.
(2)The trustees shall ensure that the covenants in the trust deed and any other transaction document are complied with by the concerned parties.