Securities And Exchange Board Of India - Subsection
Section 24(2) in Securities and Exchange Board of India {KYC (Know Your Client) Registration Agency} Regulations, 2011
(2)The Board shall be entitled to recover from the KRA such expenses including fees paid to the auditors, as may be incurred by it for the purposes of inspecting the books of accounts, records, documents, infrastructures, systems and procedures of the KRA.
