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[Cites 0, Cited by 0] [Section 18(3)] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(3)(a) in Companies (Share Capital and Debentures) Rules, 2014

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