Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 117B(3)] [Section 117B] [Entire Act] Union of India - Subsection Section 117B(3)(d) in The Companies (Amendment) Act, 2000 (d)to take such reasonable steps to remedy any breach of the covenants of the trust deed or the terms of issue of debentures;