AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
  
  
    

25. Inspection of documents.-

No person shall be entitled to inspect, or to receive information derived from any Government security in the possession or custody of 1[the Government] orfrom any book, register, or other document kept or maintained by or on behalf of 1[the Government] in relation to Government securities or any Governmentsecurity, save in such circumstances and manner and subject to such conditions as may be prescribed.









  

Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement