Securities And Exchange Board Of India - Subsection
Section 18(2) in Securities and Exchange Board of India (Registrars to an issue and Share Transfer Agents) Regulations, 1993
(2)The registrar to an issue or share transfer agent shall allow the inspecting authority to have reasonable access to the premises occupied by them or by any other person on their behalf and also extend reasonable facility for examining any books, records, documents and computer data in the possession of the registrar to an issue or share transfer agent or any other person on their behalf and also provide copies of documents or other materials which, in the opinion of the inspecting authority are relevant.
