Securities And Exchange Board Of India - Subsection
Section 25(2) in Securities and Exchange Board of India (Issue and Listing of Debt Securities) Regulations, 2008
(2)The debenture trustee shall carry out its duties and perform its functions under these regulations, the Securities and Exchange Board of India (Debenture Trustees) Regulations, 1993, the trust deed and offer document, with due care, diligence and loyalty.
