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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 12(4) in The Securities and Exchange Board of India (Issue and Listing of Securitised Debt Instruments and Security Receipts) Regulations, 2008

(4)The terms of issue of the securitised debt instruments may provide for exercise of a clean-up call option by the special purpose distinct entity, subject to adequate disclosures.