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[Cites 0, Cited by 0] [Section 27] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 27(1) in The Securities and Exchange Board of India (Issue and Listing of Securitised Debt Instruments and Security Receipts) Regulations, 2008

(1)An offer document or any report or memorandum issued by a special purpose distinct entity in connection with an offer of securitised debt instruments shall not contain any false or misleading statement.