Section 123(2)(c) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

[Cites 0, Cited by 0] [Section 123(2)] [Section 123] [Entire Act]

(c)in case of an issue of convertible debt instruments, a due diligence certificate from the debenture trustee as per Form B of Schedule V;

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