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[Cites 0, Cited by 0] [Section 40(2)] [Section 40] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 40(2)(c) in The Securities and Exchange Board of India (Issue and Listing of Securitised Debt Instruments and Security Receipts) Regulations, 2008

(c)to inquire into the complaints received from investors, other market participants or any other persons on any matter having a bearing on the regulated activities of the special purpose distinct entity;