Securities And Exchange Board Of India - Subsection
Section 39(2) in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2014
(2)The designated depository participants shall allow the inspecting officer to have reasonable access to the premises occupied by such designated depository participant or by any other person on its behalf and also extend reasonable facility for examining any books, records, documents and computer data in the possession of the designated depository participants or such other person and also provide copies of documents or other materials which in the opinion of the inspecting officer are relevant for the purposes of the inspection.
