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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 13(a) in Securities And Exchange Board Of India (Debenture Trustees) Regulations, 1993

(a)[ he enters into a written agreement with the body corporate before the opening of the subscription list for issue of debentures; [Substituted by S.O. 743(E), dated 8.8.2000]