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[Cites 0, Cited by 4] [Section 71] [Entire Act]

Union of India - Subsection

Section 71(5) in The Companies Act, 2013

(5)No company shall issue a prospectus or make an offer or invitation to the public or to its members exceeding five hundred for the subscription of its debentures, unless the company has, before such issue or offer, appointed one or more debenture trustees and the conditions governing the appointment of such trustees shall be such as may be prescribed.