(d)"securitisation trust" means a trust, being a-(i)"special purpose distinct entity" as defined in clause (u) of sub-regulation (7) of regulation 2 of the Securities and Exchange Board of India (Public Offer and Listing of Securitised Debt Instruments) Regulations, 2008 made under the Securities and Exchange Board of India Act, 1992 (15 of 1992) and the Securities Contracts (Regulation) Act, 1956, (42 of 1956) and regulated under the said regulations; or(ii)"Special Purpose Vehicle" as defined in, and regulated by, the guidelines on securitisation of standard asseis issued by *he Reserve Bank of India,
