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

(b)in case of securitised debt instruments in the physical form the certificates shall be dispatched within eight days of closure of the offer.