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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2) in The Companies (Acceptance of Deposits) Rules, 2014

(2)The security (not being in the nature of a pledge) for deposits as specified in sub-rule (1) shall be created in favor of a trustee for the depositors on:
(a)specific movable property of the company, or
(b)specific immovable property of the company wherever situated, or any interest therein.