Securities And Exchange Board Of India - Subsection
Section 13(b) in Securities and Exchange Board of India (Debenture Trustees) Rules, 1993
(b)the agreement under clause (a) shall inter alia contain:(i)that the debenture trustee has agreed to act as such under the trust deed for securing an issue of debentures for the body corporate;(ii)the time limit within which the security for the debentures shall be created.]
