Securities And Exchange Board Of India - Subsection
Section 6(d) in Securities and Exchange Board of India (Debenture Trustees) Rules, 1993
(d)[ has in his employment at least one person who possesses the professional qualification in law from an institution recognised by the Government;] [Substituted by the SEBI (Debenture Trustees) (Amendment) Regulations, 2003, w.e.f. 4-7-2003.]
