Section 14 in Securities And Exchange Board Of India (Debenture Trustees) Regulations, 1993
14. [ Obligation of the debenture trustees. [Substituted by Notification No. SEBI/LAD-NRO/GN/2017-18/011, dated 13.6.2017 (w.e.f 29.12.1993)]
- Every debenture trustee shall amongst other matters accept the trust deeds which contain the matters specified in Section 71 of Companies Act, 2013 and Form No. SH. 12 specified under the Companies (Share Capital and Debentures) Rules, 2014.]
