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 20] [Entire Act] Securities And Exchange Board Of India - Subsection Section 20(e) in Securities And Exchange Board Of India (Buy Back Of Securities) Regulations, 1998 (e)the merchant banker shall furnish to the Board a due diligence certificate which shall accompany the draft letter of offer;
