Securities And Exchange Board Of India - Subsection
Section 9(10) in The Securities and Exchange Board of India (Issue and Listing of Securitised Debt Instruments and Security Receipts) Regulations, 2008
(10)Where the special purpose distinct entity proposes to launch multiple schemes, -(a)it shall be capable in terms of the trust deed or other constitutional document, of segregating multiple securitisation schemes; and(b)the terms of issue of securitised debt instruments proposed to be issued under each scheme or each series of such instruments shall restrict the rights of investors therein to the relevant asset pool alone.
