Securities And Exchange Board Of India - Subsection
Section 18(2) in Securities and Exchange Board of India (Issue of Sweat Equity) Regulations, 2002
(2)Without prejudice to the generality of the provisions of sub-regulation (1) such person shall -(a)extend to the Inspecting or Investigating Officer reasonable facilities for examining any books, accounts and other documents in his custody or control (whether kept manually or in computer or in any other form) reasonably required for the purposes of the inspection or investigation;(b)to provide such inspecting or investigating officer copies of such books, accounts and records which, in opinion of the Officer, are relevant to the inspection or investigation or, as the case may be, allow him to take out computer printouts thereof.(c)to provide such assistance and co-operation as may be required in connection with the inspection or investigation and to furnish information relevant to such inspection or investigation as may be sought by such officer.
