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[Cites 0, Cited by 0] [Section 36] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 36(2) in The Securities and Exchange Board of India (Issue and Listing of Securitised Debt Instruments and Security Receipts) Regulations, 2008

(2)In case of a private placement of securitised debt instruments, the special purpose distinct entity shall ensure that it has obtained credit rating from a registered credit rating agency in respect of its securitised debt instruments.