Securities And Exchange Board Of India - Subsection
Section 4(4) in Securities and Exchange Board of India (Issue and Listing of Debt Securities) Regulations, 2008
(4)The issuer shall appoint one or more debenture trustees in accordance with the provisions of Section 117B of the Companies Act, 1956 (1 of 1956) and Securities and Exchange Board of India (Debenture Trustees) Regulations, 1993.
