Securities And Exchange Board Of India - Subsection
Section 21(1) in Securities and Exchange Board of India (Debenture Trustees) Rules, 1993
(1)It shall be the duty of every director, officer and employee of the debenture trustee who is being inspected, to produce to the inspecting authority such books and other documents in his custody or control and furnish him with the statements and information relating to the debenture trustee within such time as the inspecting authority may require.
