Section 18(3)(e) in Companies (Share Capital and Debentures) Rules, 2014

[Cites 0, Cited by 0] [Section 18(3)] [Section 18] [Entire Act]

(e)appoint a nominee director on the Board of the company in the event of-

(i)two consecutive defaults in payment of interest to the debenture holders; or

(ii)default in creation of security for debentures; or

(iii)default in redemption of debentures.

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