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[Cites 0, Cited by 0] [Section 11] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 11(1) in The Securities and Exchange Board of India (Issue and Listing of Securitised Debt Instruments and Security Receipts) Regulations, 2008

(1)A trustee shall carry out his duties and perform his functions under these regulations, the trust deed or other document, with due care and diligence.