Securities And Exchange Board Of India - Subsection
Section 20(2) in Securities and Exchange Board of India (Issue and Listing of Municipal Debt Securities) Regulations, 2015
(2)The trust deed shall contain such clauses as may be specified in Schedule IV of the Securities and Exchange Board of India (Debenture Trustees) Regulations, 1993:Provided that in case of private placement by a body corporate to which the Companies Act, 2013 applies, the trust deed shall, in-addition contain such clauses as required under section 71 of the Companies Act, 2013 and the Companies (Share Capital and Debentures) Rules 2014.
