Section 7A in Securities And Exchange Board Of India (Debenture Trustees) Regulations, 1993
7A. [ Capital Adequacy Requirement.- [Inserted by S.O. 763(E), dated 4.7.2003]
The capital adequacy requirement referred to in clause (g) of regulation 6 shall not be less than the networth of one crore rupees:Provided that a debenture trustee holding certificate of registration as on the date of commencement of the Securities and Exchange Board of India (Debenture Trustees) (Amendment) Regulations, 2003 shall fulfill the networth requirements within two years from the date of such commencement.]
