Securities And Exchange Board Of India - Subsection
Section 19(2) in The Securities and Exchange Board of India (Issue and Listing of Securitised Debt Instruments and Security Receipts) Regulations, 2008
(2)Nothing contained in sub-regulation (1) shall apply to the holdings of an originator acquired on account of underwriting of a public issue of securitised debt instruments or in pursuance of an arrangement for credit enhancement:Provided that the possibilities of such holdings are disclosed in the offer document or in the listing particulars.
