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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 15(1)(c) in Securities and Exchange Board of India (Debenture Trustees) Rules, 1993

(c)take possession of trust property in accordance with the provisions of the trust deed;
(ca)[ supervise the implementation of the conditions regarding creation of security for the debentures and debenture redemption reserve, wherever applicable;] [Inserted by the Amendment to the SEBI (Debenture Trustees) Regulations, 1993 made by Schedule XX to the SEBI (Issue of Capital and Disclosure Requirements) Regulations, 2009 w.e.f. 26-08-2009.]