Securities And Exchange Board Of India - Subsection
Section 35(1) in The Securities and Exchange Board of India (Issue and Listing of Securitised Debt Instruments and Security Receipts) Regulations, 2008
(1)A special purpose distinct entity required by sub-section (2) of section 17A of the Act to get the securitised debt instruments issued by it listed on a recognised stock exchange or otherwise desirous of getting the securitised debt instruments issued by it so listed shall make an application to the stock exchange in the form specified by it along with the following documents and particulars:(a)trust deed or other constitutional document, as the case may be;(b)copies of all offer documents and advertisements in connection with offer of securitised debt instruments by the special purpose distinct entity or its trustee at any time;(c)certified copy of every material document or proposed document which is referred to in any such offer document;(d)certified copies of agreements or memoranda of understanding relating to acquisition or proposed acquisition of debt or receivables from a financial institution or other person;(e)certified copy of certificate of registration granted by the Board to the trustee under these regulations;(f)specimen of any other securitised debt instrument issued by the special purpose distinct entity which are listed or proposed to be listed;(g)any other document or particular as may be required by the stock exchange.
