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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 15(2)(b) in Securities And Exchange Board Of India (Debenture Trustees) Regulations, 1993

(b)the happening of any event, which constitutes a default or which in the opinion of the debenture trustees affects the interest of the debenture holders.