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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 7(e) in The Securities and Exchange Board of India (Issue and Listing of Securitised Debt Instruments and Security Receipts) Regulations, 2008

(e)it shall forthwith inform the Board, if any information or particulars previously submitted to the Board is found to be misleading in any material respect or false;