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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 18(4) in Securities and Exchange Board of India (Registrars to an issue and Share Transfer Agents) Regulations, 1993

(4)It shall be the duty of every director, proprietor, partner, officer or employee of the registrar to an issue and share transfer agent to give to the inspecting authority all assistance in connection with the inspection, which the registrar to an issue or share transfer agent may be reasonably be expected to give.