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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 19(2)(c) in Securities and Exchange Board of India (Debenture Trustees) Rules, 1993

(c)to ascertain as to whether there exist any circumstances which would render the debenture trustee ineligible for grant of registration or continuance thereof;