Securities And Exchange Board Of India - Subsection
Section 31(2) in Securities And Exchange Board Of India (Merchant Bankers) Regulations, 1992
(2)The merchant banker shall allow the inspecting authority to have reasonable access to the premises occupied by such merchant banker or by any other person on his behalf and also extend reasonable facility for examining any books, records, documents and computer data in the possession of the merchant banker or any such other person and also provide copies of documents or other materials which, in the opinion of the inspecting authority are relevant for the purposes of the inspection.
