Securities And Exchange Board Of India - Subsection
Section 25(1) in Securities and Exchange Board of India (Investment Advisers) Regulations, 2013
(1)It shall be the duty of every investment adviser in respect of whom an inspection has been ordered under the regulation 23 and any other associate person who is in possession of relevant information pertaining to conduct and affairs of such investment adviser, including [partners, directors, principal officer and persons associated with investment advice] [Substituted 'representative of investment adviser' by Notification No. SEBI/LAD-NRO/GN/2020/22, dated 3.7.2020 (w.e.f. 21.1.2013).], if any, to produce to the inspecting authority such books, accounts and other documents in his custody or control and furnish him with such statements and information as the inspecting authority may require for the purposes of inspection.
