Securities And Exchange Board Of India - Subsection
Section 17(1) in The Securities and Exchange Board of India (Intermediate) Regulations, 2008
(1)Without prejudice to the provisions of Section 11 and Section 1 1-C of the Act, the Board may appoint one or more persons as inspecting authority to undertake the inspection of the books, accounts, records including telephone records and electronic records and documents of an intermediary for any purpose, including the purposes as specified under sub-regulation (2).
