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 39] [Entire Act] Securities And Exchange Board Of India - Subsection Section 39(1) in Securities And Exchange Board Of India (Merchant Bankers) Regulations, 1992 (1)For the purpose of holding an enquiry under regulation 38, the Board may appoint an enquiry officer.
