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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 9(8) in The Securities and Exchange Board of India (Issue and Listing of Securitised Debt Instruments and Security Receipts) Regulations, 2008

(8)The special purpose distinct entity shall not be dissolved until the securitised debt instruments issued under all its schemes are fully redeemed or written off in accordance with their terms of issue.