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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 19(4) in The Securities and Exchange Board of India (Intermediaries) Regulations, 2008

(4)It shall be the duty of every director, proprietor, trustee, partner, officer and employee of such intermediary to give to the inspecting authority all assistance which the inspecting authority may reasonably require in connection with the inspection.