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(1) in Securities and Exchange Board of India (Debenture Trustees) Rules, 1993 (1)Before undertaking an inspection under regulation 19, the Board shall give a reasonable notice to the debenture trustee for that purpose.
