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[Cites 0, Cited by 0] [Section 40(2)] [Section 40] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 40(2)(a) in The Securities and Exchange Board of India (Issue and Listing of Securitised Debt Instruments and Security Receipts) Regulations, 2008

(a)to verify whether the books of account are being maintained and valuations are being done in a proper manner;