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[Cites 0, Cited by 0] [Section 9A(1)] [Section 9A] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 9A(1)(d) in Securities and Exchange Board of India (Debenture Trustees) Rules, 1993

(d)it shall maintain capital adequacy requirements specified in regulation 7A at all times during the period of the [initial registration or permanent registration] [Substituted 'certificate or renewal thereof' by the SEBI (Debenture Trustees) (Amendment) Regulations, 2011, w.e.f. 5-7-2011.];