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[Cites 0, Cited by 0] [Section 9(11)] [Section 9] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 9(11)(iii) in The Securities and Exchange Board of India (Issue and Listing of Securitised Debt Instruments and Security Receipts) Regulations, 2008

(iii)any trust set up by a securitisation company or reconstruction company in respect of activities undertaken by it in terms of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002);