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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 15(1)(g) in Securities and Exchange Board of India (Debenture Trustees) Rules, 1993

(g)[ascertain and satisfy itself] [Substituted for 'ensure' by the SEBI (Debenture Trustees) (Amendment) Regulations, 2003, w.e.f. 4-7-2003.] that the -
(i)[ in case where the allotment letter has been issued and debenture certificate is to be issued after registration of charge, the debenture certificates have been despatched by the body corporate to the debenture holders within 30 days of the registration of the charge with the Registrar of Companies;] [Substituted for the following sub-clause (i) of clause (g) by the SEBI (Debenture Trustees) (Second Amendment) Regulations, 2000, w.e.f. 8-8-2000.]
(ii)debenture certificates have been despatched to the debenture holders in accordance with the provisions of the Companies Act;
(iii)interest warrants for interest due on the debentures have been despatched to the debenture holders on or before the due dates;
(iv)debenture holders have been paid the monies due to them on the date of redemption of the debentures;