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

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

(a)he has given his written consent to the offer document being issued with the statement included in the form and context in which it is included;

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