The Sardar Sarovar Narmada Nigam Limited (Conferment of Power to Redeem Bonds) Act, 2008.

12-2
[PART 
IV
~ 
d 
~)c 
2~ep~ 
er,' 
g 
l99an 
3~s~uby 
the 
tearof 
N 
a
Ni&am 
 
ed 
being 
a 
Government 
Company 
within 
the 
meaning 
of
section 
617 
of 
the 
Companies 
Act,1956 
(hemifmffer 
referred 
to 
as 
"the
Company") 
in 
respect 
of 
the 
Bends, 
or 
in 
the 
Trust 
Deed 
dated 
the 
31 
st
December, 
1994 
between 
the 
Company 
and 
the 
trustees, 
or 
in 
any 
other
document 
relating 
to 
Deep 
Discount 
Bonds 
or 
in 
coudifion 
No,7 
appearing
under 
the 
heading 
"financial 
covenantsaffd 
conditions" 
specified 
on 
the
edfe 
eem 
e
amends, 
in 
the 
public 
interest, 
the 
said 
financial 
covenants 
and 
conditions
as 
foHows, 
namely:-
Of 
19 
56."
"3A.Ca) 
N 
 
contained 
in 
condition
No. 
3 
relating 
to 
redemption 
end 
in 
the 
terms 
of 
withdrawal 
of
Bonds 
appearing 
undet'eomhfmn 
No,9, 
each 
Bond 
having 
the 
face
value 
of 
 
ssued 
atfts,3,6OO 
shaHbe 
redeemed 
earlier
on 
such 
date 
and 
with 
such 
deemed 
face 
value 
as 
the 
Company 
may
deterffnfte 
by 
payment 
of 
the 
amount 
so 
determined 
:
Provided 
that 
the 
deemed 
face 
value 
shall 
be 
so 
determined
as 
not 
to 
beless 
than 
such 
amount 
as 
ma3bearrived 
at 
by 
raising
the 
deemed 
face 
value 
of 
Rs 
25,000 
as 
onllm 
 
2005 
atfhe
rate 
of 
18,92 
per 
cent 
for 
the 
period 
begmniffg 
from 
the 
said 
date 
of
Ilm 
January 
005 
till 
the 
dam 
of 
redem 
on 
o 
determined.
(2) 
The 
new 
condifion3A 
inserted 
in 
the 
said 
financial 
covenants 
and
conditions 
by 
sub-seetfon(I) 
shaHbe 
deemed 
tohffve 
been 
incorporated 
in
and 
to 
have 
formedparf 
of 
each 
of 
such 
Bonds 
with 
effect 
on 
and 
from 
the
Bond'~ 
~~ 
~s 
in~

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