Securities And Exchange Board Of India - Subsection
Section 18(1) in Securities and Exchange Board of India (Registrars to an issue and Share Transfer Agents) Regulations, 1993
(1)It shall be the duty of every director, proprietor, partner, officer and employee of the registrar to an issue or share transfer agent, who is being inspected, to produce to the inspecting authority such books, accounts and other documents in his custody or control and furnish him with the statements and information relating to the transactions in securities market within such time as the said officer may require.
