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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 7(f) in The Securities and Exchange Board of India (Issue and Listing of Securitised Debt Instruments and Security Receipts) Regulations, 2008

(f)it shall forthwith inform the Board, of any material change in the information or particulars furnished, which may have a bearing on the certificate granted to it;