(1)A copy of any trust deed for securing any issue of debentures shall be forwarded to the holder of any such debentures or any member of the company, at his request and within seven days of the making thereof, on payment-(a)in the case of a printed trust deed, of [such sum as may be prescribed]; and(b)in the case of a trust deed which has not been printed, of [such sum as may be prescribed] [ Substituted by Act 31 of 1988, Section 67, for " six annas" (w.e.f. 15.7.1988).] for every one hundred words or fractional part thereof required to be copied.
