Section 8(1)(d) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

(d)in case of an issue of convertible debt instruments, a due diligence certificate from the debenture trustee as per Form B of Schedule VI;

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