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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(2)(b) in Companies (Share Capital and Debentures) Rules, 2014

(b)before the appointment of debenture trustee or trustees, a written consent shall be obtained from such debenture trustee or trustees proposed to be appointed and a statement to that effect shall appear in the letter of offer issued for inviting the subscription of the debentures;