Securities And Exchange Board Of India - Subsection
Section 25(3) in Securities and Exchange Board of India (Investment Advisers) Regulations, 2013
(3)The inspecting authority shall, for the purposes of inspection, have power to examine on oath and record the statement of any employees, directors, partners [principal officer and persons associated with investment advice] [Substituted by Notification No. SEBI/LAD-NRO/GN/2020/22, dated 3.7.2020 (w.e.f. 21.1.2013).] or person responsible for or connected with the activities of investment adviser or any other associate person having relevant information pertaining to such investment adviser.
