Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 14] [Entire Act] Securities And Exchange Board Of India - Subsection Section 14(2) in Securities And Exchange Board Of India (Merchant Bankers) Regulations, 1992 (2)Every merchant banker shall intimate to the Board the place where the books of accounts, records and documents are maintained.
