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[Cites 0, Cited by 0] [Section 21(3)] [Section 21] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 21(3)(a) in The Securities and Exchange Board of India (Issue and Listing of Securitised Debt Instruments and Security Receipts) Regulations, 2008

(a)as not being likely to result, directly or indirectly, in the securitised debt instruments becoming available for subscription or purchase by persons other than those receiving the offer;