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

Union of India - Subsection

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

(A)for NBFCs registered with RBI under section 45-IA of the Reserve Bank of India Act, 1934 and for Housing Finance Companies registered with National Housing Bank, Debenture Redemption Reserve is not required in case of privately placed debentures.