Securities And Exchange Board Of India - Subsection
Section 23(1) in Securities And Exchange Board Of India (Buy Back Of Securities) Regulations, 1998
(1)It shall be the duty of every person in respect of whom an investigation has been ordered under regulation 22, to produce before the Investigating Officer such book, accounts and other documents in his custody or control and furnish him with such statements and information as the said officer may require from the purposes of the investigation.
