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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 19(3) in The Securities and Exchange Board of India (Issue and Listing of Securitised Debt Instruments and Security Receipts) Regulations, 2008

(3)The removal of doubts, it is clarified that subregulation (1) applies only to the classes of securitised debt instruments which are offered to the public or listed.