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[Cites 0, Cited by 0] [Section 21(3)] [Section 21] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 21(3)(b) in The Securities and Exchange Board of India (Issue and Listing of Securitised Debt Instruments and Security Receipts) Regulations, 2008

(b)otherwise as being the domestic concern of the persons making and receiving the offer.