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[Cites 0, Cited by 0] [Section 9(10)] [Section 9] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 9(10)(b) in The Securities and Exchange Board of India (Issue and Listing of Securitised Debt Instruments and Security Receipts) Regulations, 2008

(b)the terms of issue of securitised debt instruments proposed to be issued under each scheme or each series of such instruments shall restrict the rights of investors therein to the relevant asset pool alone.