Securities And Exchange Board Of India - Subsection
Section 3(b) in The Securities and Exchange Board of India (Issue and Listing of Securitised Debt Instruments and Security Receipts) Regulations, 2008
(b)to listing of securitised debt instruments issued to public or any person(s), on a recognised stock exchange. [or] [Inserted by Notification No. SEBI/LAD-NRO/GN/2018/26, dated 26.6.2018 (w.e.f. 26.5.2008).]
