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[Cites 0, Cited by 0] [Section 117B(3)] [Section 117B] [Entire Act]

Union of India - Subsection

Section 117B(3)(b) in The Companies Act, 1956

(b)to satisfy himself that the prospectus or the letter of offer does not contain any matter which is inconsistent with the terms of the debentures or with the trust deed;