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[Cites 0, Cited by 0] [Section 38H] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 38H(4) in The Securities and Exchange Board of India (Issue and Listing of Securitised Debt Instruments and Security Receipts) Regulations, 2008

(4)The Board may specify conditions for reporting of trades on the recognized stock exchange or other platform referred to in sub-regulation (3).