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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 26(2)(c) in The Securities and Exchange Board of India (Issue and Listing of Securitised Debt Instruments and Security Receipts) Regulations, 2008

(c)a statement that he has given and has not withdrawn his consent as aforesaid appears in the offer document.