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

(iv)any securitisation undertaken by a special purpose distinct entity, which involves private placement of any instruments representing securitised debt which are not proposed to be listed on any recognised stock exchange.