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[Cites 0, Cited by 0] [Section 18(7)] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(7)(b) in Companies (Share Capital and Debentures) Rules, 2014

(b)the limits with respect to adequacy of Debenture Redemption Reserve and investment or deposits, as the case may be, shall be as under; -
(i)Debenture Redemption Reserve is not required for debentures issued by All India Financial Institutions regulated by Reserve Bank of India and Banking Companies for both public as well as privately placed debentures;
(A)in case of public issue of debentures –
(ii)For other Financial Institutions within the meaning of clause (72) of section 2 of the Companies Act, 2013, Debenture Redemption Reserve shall be as applicable to Non –Banking Finance Companies registered with Reserve Bank of India.
(iii)For listed companies (other than All India Financial Institutions and Banking Companies as specified in sub-clause (i)), Debenture Redemption Reserve is not required in the following cases -