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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 7(d) in The Securities and Exchange Board of India (Issue and Listing of Securitised Debt Instruments and Security Receipts) Regulations, 2008

(d)it shall abide by the provisions of the Act and these regulations in respect of the regulated activities carried on by the special purpose distinct entity;