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[Cites 0, Cited by 0] [Section 41] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 41(3) in The Securities and Exchange Board of India (Issue and Listing of Securitised Debt Instruments and Security Receipts) Regulations, 2008

(3)During the course of inspection the special purpose distinct entity and other persons shall be bound to discharge its obligations as provided under regulation 42.