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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 19(2)(b) in Securities And Exchange Board Of India (Debenture Trustees) Regulations, 1993

(b)[ that the provision of the Companies Act, 2013 Circular, rules and regulation are being complied with;] [Substituted by Notification No. SEBI/LAD-NRO/GN/2017-18/011, dated 13.6.2017 (w.e.f 29.12.1993)]