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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 15(3) in Securities and Exchange Board of India (Debenture Trustees) Rules, 1993

(3)[ No debenture trustee shall relinquish its assignments as debenture trustee in respect of the debenture issue of any body corporate, unless and until another debenture trustee is appointed in its place by the body corporate.