Securities And Exchange Board Of India - Subsection
Section 31(1) in Securities And Exchange Board Of India (Merchant Bankers) Regulations, 1992
(1)It shall be the duty of every director, proprietor, partner, officer and employee of the merchant banker, who is being inspected, to produce to the inspecting authority such books, accounts and other documents in his custody or control and furnish him with the statements and information relating to his activities as a merchant banker within such time as the inspecting authority may require.
