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 17] [Entire Act] Securities And Exchange Board Of India - Subsection Section 17(2) in Securities and Exchange Board of India (Debenture Trustees) Rules, 1993 (2)Every debenture trustee shall intimate to the Board, the place where the books of account, records and documents are maintained.
