Securities And Exchange Board Of India - Subsection
Section 21(2) in Securities and Exchange Board of India (Debenture Trustees) Rules, 1993
(2)The debenture trustee shall allow the inspecting authority to have a reasonable access to the premises occupied by the debenture trustee or by any other person, on his behalf and also extend reasonable facility for examining any books, records, documents and computer data in the possession of the debenture trustee or any such other person on their behalf and also provide copies of documents or other materials which in the opinion of the inspecting authority, are relevant for the purposes of the inspection.
