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[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 15(3)(i) in Securities and Exchange Board of India (Issue and Listing of Debt Securities) Regulations, 2008

(i)limiting or extinguishing the obligations and liabilities of the debenture trustees or the issuer in relation to any rights or interests of the investors;