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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 21(1)(o) in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2014

(o)Securitized debt instruments, including,-
(i)any certificate or instrument issued by a special purpose vehicle set up for securitization of asset/s with banks, financial institutions or non-banking financial institutions as originators; and
(ii)any certificate or instrument issued and listed in terms of the Securities and Exchange Board of India (Public Offer and Listing of Securitised Debt Instruments) Regulations, 2008; and]