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[Cites 0, Cited by 0] [Section 86] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 86(3) in Securities and Exchange Board of India (Depositories and Participants) Regulations, 2018

(3)The inspecting officer, in the course of inspection or investigation, shall be entitled to examine or to record the statements of any director, officer or employee of the depository, a participant, a beneficial owner, an issuer or its agent.