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] [Entire Act] Securities And Exchange Board Of India - Section Section 21 in Securities And Exchange Board Of India (Merchant Bankers) Regulations, 1992 21. Lead merchant banker not to associate with a merchant banker without registration.- A lead merchant banker shall not be associated with any issue if a merchant banker who is not holding a certificate is associated with the issue.
