Securities And Exchange Board Of India - Subsection
Section 23(1) in Securities and Exchange Board of India (Custodian) Regulations, 1996
(1)It shall be the duty of the [custodian] [Substituted 'custodian of securities' by Notification No. SEBI/LAD-NRO/GN/2019/01, dated 1.1.2019 (w.e.f. 16.5.1996).] whose affairs are being inspected, and of every director, officer and employee thereof to produce to the inspecting officer such books, securities, accounts, records and other documents in its custody or control and furnish him with such statements and information relating to his activities of the [custodian] [Substituted 'custodian of securities' by Notification No. SEBI/LAD-NRO/GN/2019/01, dated 1.1.2019 (w.e.f. 16.5.1996).], as the inspecting officer may require, within such reasonable period as the inspecting officer may specify.
