Securities And Exchange Board Of India - Subsection
Section 13(b) in Securities And Exchange Board Of India (Debenture Trustees) Regulations, 1993
(b)the agreement under clause (a) shall inter alia contain:(i)[ an undertaking by the body corporate to comply with all regulation/provisions of Companies Act, 2013, guidelines of other regulatory authorities in respect of allotment of debentures till redemption.];(ii)[ the time limit within which the security for the debentures shall be created or the agreement shall be executed in accordance with the Companies Act, 2013 or provisions as prescribed by any regulatory authority as applicable.] [Substituted by Notification No. SEBI/LAD-NRO/GN/2017-18/011, dated 13.6.2017 (w.e.f 29.12.1993)]]
