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[Cites 0, Cited by 0] [Section 71] [Entire Act]

Union of India - Subsection

Section 71(13) in The Companies Act, 2013

(13)The Central Government may prescribe the procedure, for securing the issue of debentures, the form of debenture trust deed, the procedure for the debenture-holders to inspect the trust deed and toobtain copies thereof, quantum of debenture redemption reserve required to be created and such other matters.