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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 14(2) in The Securities and Exchange Board of India (Issue and Listing of Securitised Debt Instruments and Security Receipts) Regulations, 2008

(2)A special purpose distinct entity may avail the services of a liquidity provider, subject to making full disclosures of the arrangements in the offer document or the particulars submitted to the recognised stock exchange.