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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)(p) in Securities and Exchange Board of India (Issue and Listing of Municipal Debt Securities) Regulations, 2015

(p)"no lien escrow account" shall mean the account created for the specific purpose of receiving and disbursing funds towards discharge of contractual obligations;