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[Cites 0, Cited by 0] [Section 25] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 25(c) in Securities and Exchange Board of India (Debenture Trustees) Rules, 1993

(c)contravenes the provisions of the Companies Act or the rules made thereunder, shall be dealt with in the manner provided under [Chapter V of the Securities and Exchange Board of India (Intermediaries) Regulations, 2008]]