Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 117C] [Entire Act] Union of India - Subsection Section 117C(3) in The Companies (Amendment) Act, 2000 (3)The company referred to in sub- section (1) shall pay interest and redeem the debentures in accordance with the terms and conditions of their issue.
