Section 15(1A)(c) in Securities and Exchange Board of India (Debenture Trustees) Rules, 1993

[Cites 0, Cited by 0] [Section 15(1A)] [Section 15] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 15(1A)(c) in Securities and Exchange Board of India (Debenture Trustees) Rules, 1993

(c)obtain a certificate from the issuer's auditors:

(i)in respect of utilisation of funds during the implementation period of the project; and

(ii)in the case of debentures issued for financing working capital, at the end of each accounting year.]