Securities And Exchange Board Of India - Subsection
Section 9(6) in The Securities and Exchange Board of India (Issue and Listing of Securitised Debt Instruments and Security Receipts) Regulations, 2008
(6)A special purpose distinct entity shall not raise any moneys in the form of debt or issue any debt securities other than through issue of securitised debt instruments :Provided that the restriction contained in this subregulation shall not apply to issue of security receipts.
