Securities And Exchange Board Of India - Subsection
Section 31(1) in The Securities and Exchange Board of India (Issue and Listing of Securitised Debt Instruments and Security Receipts) Regulations, 2008
(1)The securitised debt instruments shall be allotted to the investors within the following time periods :-(a)in case of dematerialized securitised debt instruments - within five days of closure of the offer;(b)in case of securitised debt instruments in the physical form the certificates shall be dispatched within eight days of closure of the offer.
