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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 18(2)(a) in Securities and Exchange Board of India (Issue of Sweat Equity) Regulations, 2002

(a)extend to the Inspecting or Investigating Officer reasonable facilities for examining any books, accounts and other documents in his custody or control (whether kept manually or in computer or in any other form) reasonably required for the purposes of the inspection or investigation;