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[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 10(3)(b) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(b)in case of a fast track issue of convertible debt instruments, a due diligence certificate from the debenture trustee as per Form B of Schedule VI.