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[Cites 0, Cited by 0] [Section 34(3)] [Section 34] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 34(3)(a) in The Securities and Exchange Board of India (Issue and Listing of Securitised Debt Instruments and Security Receipts) Regulations, 2008

(a)call upon the trustee and the special purpose distinct entity to wind up the scheme and distribute the realisations;