Securities And Exchange Board Of India - Subsection
Section 45(2) in The Securities and Exchange Board of India (Issue and Listing of Securitised Debt Instruments and Security Receipts) Regulations, 2008
(2)While passing an order of suspension or cancellation of registration of a trustee, the Board may also direct winding up of schemes of the special purpose distinct entity within such period and in such manner as may be directed.Explanation: For the purpose of this sub-regulation, "winding up of schemes" shall mean liquidation of the asset pool and repayment of the proceeds thereof to the investors in the scheme.
