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[Cites 0, Cited by 0] [Section 9(4)] [Section 9] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 9(4)(iii) in The Securities and Exchange Board of India (Issue and Listing of Securitised Debt Instruments and Security Receipts) Regulations, 2008

(iii)indemnifying the trustees or the special purpose distinct entity for loss or damage caused to the investors by their act of negligence or commission or omission.