Section 38B in The Securities and Exchange Board of India (Issue and Listing of Securitised Debt Instruments and Security Receipts) Regulations, 2008
38B.
Security receipts proposed to be listed in terms of this chapter shall;i. be issued in compliance with the applicable rules and guidelines, as framed by the Reserve Bank of India, from time to time;ii. be issued on a private placement basis;iii. comply with the provisions pertaining to issue of security receipts,;
