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[Cites 0, Cited by 0] [Section 35(1)] [Section 35] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 35(1)(d) in The Securities and Exchange Board of India (Issue and Listing of Securitised Debt Instruments and Security Receipts) Regulations, 2008

(d)certified copies of agreements or memoranda of understanding relating to acquisition or proposed acquisition of debt or receivables from a financial institution or other person;