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[Cites 0, Cited by 0] [Section 18(8)] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(8)(b) in Companies (Share Capital and Debentures) Rules, 2014

(b)A copy of the trust deed shall be forwarded to any member or debenture holder of the company, at his request, within seven days of the making thereof, on payment of fee.