Securities And Exchange Board Of India - Subsection
Section 25(2) in Securities And Exchange Board Of India (Debenture Trustees) Regulations, 1993
(2)Nothing contained in sub-regulation (1) shall prejudice the power of the Board to issue direction or measures under section 11, 11B, 11D, sub section (3) of section 12 or section 23 or Chapter VI-A of the Act or under any other law for the time being in force.]
