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

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

(D)in unencumbered bonds issued by any other company which is notified under sub-clause (f) of section 20 of the Indian Trusts Act, 1882:

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