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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 6(g) in Securities and Exchange Board of India (Debenture Trustees) Rules, 1993

(g)[ fulfills the capital adequacy requirements specified in regulation 7A.] [Inserted by the SEBI (Debenture Trustees) (Amendment) Regulations, 2003, w.e.f. 4-7-2003.]