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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 13(3) in The Securities and Exchange Board of India (Issue and Listing of Securitised Debt Instruments and Security Receipts) Regulations, 2008

(3)The expected period of maturity of each scheme and the possibility of extension or shortening of such period shall be disclosed in the offer document together with the likely circumstances in which such extension or shortening may take place.