(1B)The particulars of the charges referred to in sub-section (1) shall relate to,-(a)in the case of a charge to the benefit of which the holders of a series of debentures are entitled, such particulars as are specified in sections 128 and 129;(b)in the case of any other charge,-(i)if the charge is a charge created by the company, the date of its creation, and if the charge was a charge existing on property acquired by the company, the date of the acquisition of the property;(ii)the amount secured by the charge;(iii)short particulars of the property charged; and(iv)the persons entitled to the charge.
