Securities And Exchange Board Of India - Subsection
Section 13(a) in Securities and Exchange Board of India (Debenture Trustees) Rules, 1993
(a)[ he enters into a written agreement with the body corporate before the opening of the subscription list for issue of debentures; [Substituted for the following clauses (a) and (b) the SEBI (Debenture Trustees) (Second Amendment) Regulations, 2000, w.e.f 8-8-2000.]
