Section 17(6) in THE PENSION FUND REGULATORY AND DEVELOPMENT AUTHORITY ACT, 2013
(6)The person from whose custody the books, accounts, papers, receipts, vouchers, reports, or other documents are seized under sub-section (1) may make copies thereof, or take extracts there from, in the presence of the authorised officer or any other person empowered by him in this behalf at such place and time as the authorised officer may appoint in this behalf.
