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[Cites 0, Cited by 0] [Section 38H] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 38H(3) in The Securities and Exchange Board of India (Issue and Listing of Securitised Debt Instruments and Security Receipts) Regulations, 2008

(3)The trades of security receipts which have been made over the counter, shall be reported on a recognized stock exchange having a nation-wide trading terminal or such other platform as may be specified by the Board.