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[Cites 0, Cited by 0] [Section 18(3)] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(3)(d) in The Companies (Share Capital and Debentures) Rules, 2014

(d)communicate promptly to the debenture holders defaults, if any, with regard to payment of interest or redemption of debentures and action taken by the trustee therefor;