Securities And Exchange Board Of India - Subsection
Section 19(1) in The Securities and Exchange Board of India (Intermediaries) Regulations, 2008
(1)It shall be the duty of every director, proprietor, partner, trustee, officer, employee and any agent of an intermediary which is being inspected, to produce to the inspecting authority such books, accounts, records including telephone records and electronic records and documents in his custody or control and furnish to the inspecting authority with such statements and information relating to its activities within such time as the inspecting authority may require.
