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[Cites 0, Cited by 0] [Section 20(3)] [Section 20] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 20(3)(a) in Securities and Exchange Board of India (Issue and Listing of Municipal Debt Securities) Regulations, 2015

(a)limiting or extinguishing the obligations and liabilities of the debenture trustees or the issuer in relation to any rights or interests of the investors;