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[Cites 0, Cited by 0] [Section 20(3)] [Section 20] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 20(3)(c) in Securities and Exchange Board of India (Issue and Listing of Municipal Debt Securities) Regulations, 2015

(c)indemnifying the debenture trustees or the issuer for loss or damage caused by their act of negligence or commission or omission.