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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 5(d) in The Securities and Exchange Board of India (Issue and Listing of Securitised Debt Instruments and Security Receipts) Regulations, 2008

(d)whether the applicant and the special purpose distinct entity have complied with or in a position to comply with the requirements of these regulations;