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[Cites 0, Cited by 0] [Section 5(23DA)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(23DA)(a) in Finance Act, 2013

(a)"securitisation" shall have the same meaning as assigned to it,-
(i)in clause (r) of sub-regulation (1) of regulation 2 of the Securities and Exchange Board of India (Public Offer and Listing of Securitised Debt Instruments) Regulations, 2008 made under the Securities and Exchange Board of India Act, 1992 (15 of 1992) and the Securities Contracts (Regulation) Act, 1956;(42 of 1956) or.
(ii)under the guidelines on securitisation of standard assets issued by the Reserve Bank of India;