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[Cites 0, Cited by 0] [Section 232(1)] [Section 232] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 232(1)(b) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(b)it has appointed at least one debenture trustees in accordance with the provisions of the Companies Act, 2013 and the Securities and Exchange Board of India (Debenture Trustees) Regulations, 1993;