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[Cites 0, Cited by 0] [Section 9(10)] [Section 9] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 9(10)(a) in The Securities and Exchange Board of India (Issue and Listing of Securitised Debt Instruments and Security Receipts) Regulations, 2008

(a)it shall be capable in terms of the trust deed or other constitutional document, of segregating multiple securitisation schemes; and