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 29] [Entire Act] Securities And Exchange Board Of India - Subsection Section 29(2) in Securities And Exchange Board Of India (Debenture Trustees) Regulations, 1993 (2)The debenture trustee shall within twenty-one days of the dates of the receipt of the show cause notice sent a reply to the Board.
