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[Cites 0, Cited by 0] [Section 87D] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 87D(1) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(1)Any security receipt issued would be transferable only in favour of qualified buyers in terms of Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002.