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[Cites 0, Cited by 0] [Section 86] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 86(3) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(3)The listed entity shall ensure that where credit enhancement has been provided for, it shall make credit enhancement available for listed securitized debt instruments at all times.