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[Cites 0, Cited by 0] [Section 35(2)] [Section 35] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 35(2)(b) in The Securities and Exchange Board of India (Issue and Listing of Securitised Debt Instruments and Security Receipts) Regulations, 2008

(b)being in the nature of such undivided beneficial interest of the investors in the asset pool as is specified in the scheme, and not constituting debt of the special purpose distinct entity or originator;