Securities And Exchange Board Of India - Subsection
Section 2(b) in Securities And Exchange Board Of India (Debenture Trustees) Regulations, 1993
(b)[ "Companies Act" means the Companies Act, 2013 (Act 18 of 2013)] [Substituted by Notification No. SEBI/LAD-NRO/GN/2017-18/011, dated 13.6.2017 (w.e.f 29.12.1993)];(ba)[ "debenture" means a debenture within the meaning of sub-section (30) of section 2 of the Companies Act, 2013;] [Substituted by Notification No. SEBI/LAD-NRO/GN/2017-18/011, dated 13.6.2017 (w.e.f 29.12.1993)];(bb)[ "debenture trustee" means a trustee appointed in respect of any issue of debenture of a body corporate;] [Substituted by Notification No. SEBI/LAD-NRO/GN/2017-18/011, dated 13.6.2017 (w.e.f 29.12.1993)];
