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[Cites 0, Cited by 0] [Section 49(2)] [Section 49] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 49(2)(ii) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(ii)The provisions concerning debenture trustees and security creation (or asset cover or charge on assets) shall not be applicable for "non-convertible redeemable preference shares"