Securities And Exchange Board Of India - Subsection
Section 29(2) in Securities and Exchange Board of India (Research Analysts) Regulations, 2014
(2)It shall be the duty of research analyst or research entity and any other associate person who is in possession of relevant information pertaining to conduct and affairs of the research analyst to give to the inspecting authority all such assistance and shall extend all such co-operation as may be required in connection with the inspection and shall furnish such information as sought by the inspecting authority in connection with the inspection.
