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[Cites 0, Cited by 0] [Section 38D(1)] [Section 38D] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 38D(1)(h) in The Securities and Exchange Board of India (Issue and Listing of Securitised Debt Instruments and Security Receipts) Regulations, 2008

(h)the security receipts have been rated by a credit rating agency registered with the Board.