Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 117A] [Entire Act] Union of India - Subsection Section 117A(1) in The Companies Act, 1956 (1)A trust deed for securing any issue of debentures shall be in such form and shall be executed with in such period as may be prescribed.
