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[Cites 0, Cited by 0] [Section 17A] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 17A(1) in Securities and Exchange Board of India (Debenture Trustees) Rules, 1993

(1)Every debenture trustee shall appoint a compliance officer who shall be responsible for monitoring the compliance of the Act, rules and regulations, notifications, guidelines, instructions, etc., issued by the Board or the Central Government and for redressal of investors' grievances.