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[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 31(1)(a) in The Securities and Exchange Board of India (Issue and Listing of Securitised Debt Instruments and Security Receipts) Regulations, 2008

(a)in case of dematerialized securitised debt instruments - within five days of closure of the offer;