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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 17(1) in Securities and Exchange Board of India (Debenture Trustees) Rules, 1993

(1)Subject to the provisions of any law every debenture trustee shall keep and maintain proper books of account, records and documents, relating to the trusteeship functions for a period of not less than five financial years preceding the current financial year.