Section 107(1)(c) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

[Cites 0, Cited by 0] [Section 107(1)] [Section 107] [Entire Act]

(c)it shall create a debenture redemption reserve in accordance with the provisions of the Companies Act, 2013 and rules made thereunder;

Legal Document View