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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 4(5) in The Securities and Exchange Board of India (Issue and Listing of Securitised Debt Instruments and Security Receipts) Regulations, 2008

(5)The Board may require the applicant to furnish such further information or explanation as is necessary in the opinion of the Board to take a decision on the application.