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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 2(1)(e) in Securities and Exchange Board of India (Issue and Listing of Municipal Debt Securities) Regulations, 2015

(e)"credit enhancement" shall mean any arrangement including subordination, insurance, letter of credit, over-collateralization, undertakings, guarantees, letter of comfort etc.;