Securities And Exchange Board Of India - Subsection
Section 15(5) in Securities and Exchange Board of India (Debenture Trustees) Rules, 1993
(5)A debenture trustee may inspect books of account, records, registers of the body corporate and the trust property to the extent necessary for discharging its obligations.] [Inserted by the SEBI (Debenture Trustees) (Amendment) Regulations, 2003, w.e.f, 4-7-2003.]
