Securities And Exchange Board Of India - Subsection
Section 17(3) in Securities and Exchange Board of India (Issue of Sweat Equity) Regulations, 2002
(3)An order passed under the sub regulation (1) shall be sufficient authority for Inspecting or Investigating Officer to undertake the inspection or investigation as the case may be and on production of an authenticated copy of the order, the person concerned shall be bound to carry out the duty imposed in Regulation 18.
