Public Companies (Terms of Issue of Debentures and of Raising of Loans with Option to Convert Such Debentures or Loans into Shares) Rules, 1977

Contents
Sections	Particulars
1	Short title and commencement
2	Definitions
3	Particulars regarding the terms of issue of debentures or the terms of raising of loans by a public company

[See section 81(3 )( a) of the Companies Act, 1956]

In exercise of the powers conferred by section 642, read with clause (a) of the proviso to sub-section (3) of section 81 of the Companies Act, 1956 (1 of 1956), the Central Government hereby makes the following rules, namely:-