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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(1)(b) in Companies (Share Capital and Debentures) Rules, 2014

(b)[ Such an issue of debentures shall be secured by the creation of a charge on the properties or assets of the company or its subsidiaries or its holding company or its associates companies, having a value which is sufficient for the due repayment of the amount of debentures and interest thereon.] [Substituted by Notification No. G.S.R. 704 (E), dated 19.7.2016 (w.e.f. 31.3.2014).]