Securities And Exchange Board Of India - Subsection
Section 2(b) in Securities and Exchange Board of India (Debenture Trustees) Rules, 1993
(b)[] [Clause (aa) renumbered as clause (b) by the SEBI (Debenture Trustee) (Amendment) Regulations, 2006, dated 7-9-2006. Earlier clause (a) renumbered as clause (aa) by the SEBI (Debenture Trustees) (Second Amendment) Regulations, 2000, w.e.f, 8-8-2000.] "Companies Act" means the Companies Act, 1956 (1 of 1956);(ba)[ "debenture" means a debenture within the meaning of sub-section (12) of section 2 of the Companies Act, 1956 (1 of 1956); [Inserted by the SEBI (Debenture Trustees) (Amendment) Regulations, 2006, w.e.f. 7-9-2006.](bb)"debenture trustee" means a trustee of a trust deed for securing any issue of debentures of a body corporate;]
