Section 20 in The Industrial Development Bank Of India General Regulations, 1994
20. Inspection of the register
.-(1) The register shall, except when closed under regulation 21, be open to inspection of any shareholder, free of charge, at the place where it is maintained during business hours subject to such reasonable restrictions as the Development Bank may impose, so, however, that not less than two hours in each working day shall be allowed for inspection.(2)A shareholder shall not have the right himself to make a copy of any entry in the register, but may, except when the register is closed, require a copy of the register or any part thereof.(3)Notwithstanding anything contained in sub-regulation (2), any officer of the Central Government authorised in this behalf by it, shall have the right to make a copy of any entry in the register or require a copy of the register or any part thereof.
