Section 20 in The Securities and Exchange Board of India (Issue and Listing of Securitised Debt Instruments and Security Receipts) Regulations, 2008
20. Winding up of schemes.
- A scheme may be wound up in the event of the following:(a)when the securitised debt instruments have been fully redeemed as per the scheme;(b)upon legal maturity as stated in the terms of issue of the securitised debt instrument:Provided that if any debt or receivable is outstanding on legal maturity, the trustees shall dispose off the same in accordance with the scheme and distribute the proceeds;(c)by vote of investors by a special resolution as provided in regulation 34.
