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[Cites 0, Cited by 0] [Section 9A(1)] [Section 9A] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 9A(1)(a) in Securities and Exchange Board of India (Debenture Trustees) Rules, 1993

(a)where debenture trustee proposes [change in control] [Substituted 'to change its status or constitution' by SEBI (Change in Conditions of Registration of Certain Intermediaries) (Amendment) Regulations, 2011, w.e.f. 13-4-2011.], it shall obtain prior approval of the Board for continuing to act as such after the change;