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

Union of India - Subsection

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

(a)A trust deed for securing any issue of debentures shall be open for inspection to any member or debenture holder of the company, in the same manner, to the same extent and on the payment of the same fees, as if it were the register of members of the company; and