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[Cites 0, Cited by 0] [Section 110] [Entire Act]

Union of India - Subsection

Section 110(d) in Indian Companies Act, 1913

(d)the names of the trustees (if any) for the debenture-holders; together with the deed or a copy thereof verified in the prescribed manner containing the charge, or if there is no such deed, one of the debentures of the series, and the registrar shall, on payment of the prescribed fee, enter those particulars in the register :