Securities And Exchange Board Of India - Subsection
Section 34(8) in The Securities and Exchange Board of India (Issue and Listing of Securitised Debt Instruments and Security Receipts) Regulations, 2008
(8)Sections 189 and 192A of the Companies Act, 1956 (1 of 1956) and the rules framed thereunder shall mutatis mutandis apply to the special resolution referred to in sub-regulation (7).
