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[Cites 0, Cited by 0] [Section 40(2)] [Section 40] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 40(2)(d) in The Securities and Exchange Board of India (Issue and Listing of Securitised Debt Instruments and Security Receipts) Regulations, 2008

(d)to inquire into affairs of the special purpose distinct entity suo-moto in the interest of investor protection or the integrity of the market in so far as it relates to its regulated activities;