Securities And Exchange Board Of India - Subsection
Section 35(2) in The Securities and Exchange Board of India (Issue and Listing of Securitised Debt Instruments and Security Receipts) Regulations, 2008
(2)As a condition for listing, the securitised debt instruments issued by a special purpose distinct entity shall have the following characteristics:(a)free transferability;(b)being in the nature of such undivided beneficial interest of the investors in the asset pool as is specified in the scheme, and not constituting debt of the special purpose distinct entity or originator;(c)maintenance of a record of the holders thereof, whether holding the same in physical form or dematerialized form.
