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

(ii)limiting or restricting or waiving the provisions of the Act, these regulations and circulars or guidelines issued by the Board;