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[Cites 0, Cited by 0] [Section 25(3)] [Section 25] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 25(3)(a) in The Securities and Exchange Board of India (Issue and Listing of Securitised Debt Instruments and Security Receipts) Regulations, 2008

(a)quality of the asset pool and the strength of cash flows;