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[Cites 0, Cited by 0] [Section 34] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 34(6) in The Securities and Exchange Board of India (Issue and Listing of Securitised Debt Instruments and Security Receipts) Regulations, 2008

(6)The terms of issue of securitised debt instruments shall not be adversely varied without the consent of the investors.