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[Cites 0, Cited by 3] [Section 71] [Entire Act]

Union of India - Subsection

Section 71(10) in The Companies Act, 2013

(10)Where a company fails to redeem the debentures on the date of their maturity or fails to pay interest on the debentures when it is due, the Tribunal may, on the application of any or all of the debenture-holders, or debenture trustee and, after hearing the parties concerned, direct, by order, the company to redeem the debentures forthwith on payment of principal and interest due thereon.