Section 18(1)(c) in Companies (Share Capital and Debentures) Rules, 2014

[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(1)(c) in Companies (Share Capital and Debentures) Rules, 2014

(c)the company shall appoint a debenture trustee before the issue of prospectus or letter of offer for subscription of its debentures and not later than sixty days after the allotment of the debentures, execute a debenture trust deed to protect the interest of the debenture holders ; and

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 18(1)(c) in Companies (Share Capital and Debentures) Rules, 2014