Securities And Exchange Board Of India - Subsection
Section 15(2) in Securities and Exchange Board of India (Issue and Listing of Debt Securities) Regulations, 2008
(2)The trust deed shall contain such clauses as may be prescribed under section 117A of the Companies Act, 1956 and those mentioned in Schedule IV of the Securities and Exchange Board of India (Debenture Trustees) Regulations, 1993.
