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[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 33(2)(a) in Securities and Exchange Board of India (Issue and Listing of Debt Securities) Regulations, 2008

(a)anything done or any action taken or purported to have been done or taken including observation made in respect of any draft offer document, any enquiry or investigation commenced or show cause notice issued in respect of the said guidelines shall be deemed to have been done or taken under the corresponding provisions of these regulations;