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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 20(1)(b) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(b)it has appointed one or more debenture trustees in accordance with the provisions of section 117B of the Companies Act, 1956 and Securities and Exchange Board of India (Debenture Trustees) Regulations. 1993;