Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 19(2)(e) in Securities and Exchange Board of India (Debenture Trustees) Rules, 1993

(e)to investigate suo moto in the interest of securities business or investors interest into the affairs of the debenture trustee.