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[Cites 0, Cited by 0] [Section 9(4)] [Section 9] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 9(4)(i) in The Securities and Exchange Board of India (Issue and Listing of Securitised Debt Instruments and Security Receipts) Regulations, 2008

(i)limiting or extinguishing the obligations and liabilities of the trustees or the special purpose distinct entity in relation to any scheme or the rights or interests of investors;