Securities And Exchange Board Of India - Subsection
Section 26(2) in Securities and Exchange Board of India (Issue and Listing of Municipal Debt Securities) Regulations, 2015
(2)The debenture trustee shall carry out its duties and perform its functions in terms of these regulations, the Securities and Exchange Board of India (Debenture Trustees) Regulations, 1993, the trust deed and the offer document/placement memorandum, with due care, diligence and loyalty.
