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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(1)(d) in The Companies (Share Capital and Debentures) Rules, 2014

(d)the security for the debentures by way of a charge or mortgage shall be created in favour of the debenture trustee on-
(i)[ any specific movable property of the company or its holding company or subsidiaries or associate companies or otherwise.] [Substituted by Notification No. 210(E), dated 18.3.2015 (w.e.f. 31.3.2014).]
(ii)any specific immovable property wherever situate, or any interest therein.