Securities And Exchange Board Of India - Subsection
Section 15(3) in Securities and Exchange Board of India (Issue and Listing of Debt Securities) Regulations, 2008
(3)The trust deed shall not contain a clause which has the effect of -(i)limiting or extinguishing the obligations and liabilities of the debenture trustees or the issuer in relation to any rights or interests of the investors;(ii)limiting or restricting or waiving the provisions of the Act , these regulations and circulars or guidelines issued by the Board;(iii). indemnifying the debenture trustees or the issuer for loss or damage caused by their act of negligence or commission or omission.
