Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 13A] [Entire Act] Securities And Exchange Board Of India - Subsection Section 13A(b) in Securities and Exchange Board of India (Debenture Trustees) Rules, 1993 (b)it has lent and the loan is not yet fully repaid or is proposing to lend money to the body corporate:
