Securities And Exchange Board Of India - Subsection
Section 26(1) in Securities and Exchange Board of India (Portfolio Managers) Regulations, 1993
(1)It shall be the duty of every director, proprietor, partner, officer and employee of the portfolio manager who is being inspected to produce to the inspecting authority such books, accounts and other documents in his custody or control and furnish him with the statements and information relating to his activities as a portfolio manager within such time as the inspecting authority may require.
