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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 26(2)(b) in The Securities and Exchange Board of India (Issue and Listing of Securitised Debt Instruments and Security Receipts) Regulations, 2008

(b)such consent is not revoked by him prior to its filing with the Board; and