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[Cites 0, Cited by 0] [Section 35(2)] [Section 35] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 35(2)(c) in The Securities and Exchange Board of India (Issue and Listing of Securitised Debt Instruments and Security Receipts) Regulations, 2008

(c)maintenance of a record of the holders thereof, whether holding the same in physical form or dematerialized form.