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[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 33(2)(b) in Securities and Exchange Board of India (Issue and Listing of Debt Securities) Regulations, 2008

(b)any application made to the Board under the said Guidelines and pending before it shall be deemed to have been made under the corresponding provisions of these regulations.