Securities And Exchange Board Of India - Subsection
Section 18(1) in Securities and Exchange Board of India (Issue of Sweat Equity) Regulations, 2002
(1)It shall be the duty of every person in respect of whom an inspection or investigation has been ordered under Regulation 17, to produce before the inspecting or the investigating officer such book, accounts and other documents in his custody or control and furnish him with such statements and information as the said officer may require from the purposes of the inspection or investigation.
