Section 15(3)(iii) in Securities and Exchange Board of India (Issue and Listing of Debt Securities) Regulations, 2008

[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

(iii). indemnifying the debenture trustees or the issuer for loss or damage caused by their act of negligence or commission or omission.

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