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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 15(2)(ii) in The Securities and Exchange Board of India (Issue and Listing of Securitised Debt Instruments and Security Receipts) Regulations, 2008

(ii)administer the cash flows of such asset pool, distributions to investors; and reinvestment, if any, in accordance with the scheme; and