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(4) in Securities and Exchange Board of India (Issue and Listing of Municipal Debt Securities) Regulations, 2015 (4)The issue proceeds shall not be utilised until the Trust deed is executed].
