Section 18(5) in Companies (Share Capital and Debentures) Rules, 2014
(5)For the purposes of sub-section (13) of section 71 and sub-rule (1) a trust deed in Form No. SH.12 or as near thereto as possible shall be executed by the company issuing debentures in favour of the debenture trustees "Provided further that in case of any issue of debentures by a Government company which is fully secured bythe guarantee given by the Central Government or one or more State Government or by both, the requirementfor creation of charge under this sub-rule shall not apply."Provided also that in case of any loan taken by a subsidiary company from any bank or financial institution thecharge or mortgage under this sub-rule may also be created on the properties or assets of the holding company; [within three months of closure of the issue or offer.] [Substituted by Notification No. 210(E), dated 18.3.2015 (w.e.f. 31.3.2014).]
