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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 15(1)(a) in The Securities and Exchange Board of India (Issue and Listing of Securitised Debt Instruments and Security Receipts) Regulations, 2008

(a)the trustees shall ensure that the servicer keeps proper accounts in respect of the activities delegated to him;