Section 18(7)(B) in Companies (Share Capital and Debentures) Rules, 2014

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Section 18(7)(B) in Companies (Share Capital and Debentures) Rules, 2014

(B)in case of privately placed debentures, for companies specified in sub-items A and B.

(iv)for unlisted companies, (other than All India Financial Institutions and Banking Companies as specified in sub-clause (i)) -