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[Cites 0, Cited by 0] [Section 9(11)] [Section 9] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 9(11)(a) in The Securities and Exchange Board of India (Issue and Listing of Securitised Debt Instruments and Security Receipts) Regulations, 2008

(a)business of lending or investment except making passive financial investments required in accordance with the scheme;