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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 20(b) in The Securities and Exchange Board of India (Issue and Listing of Securitised Debt Instruments and Security Receipts) Regulations, 2008

(b)upon legal maturity as stated in the terms of issue of the securitised debt instrument: