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[Cites 0, Cited by 0] [Section 61] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 61(3) in The Securities And Exchange Board Of India (Depositories And Participants) Regulations, 1996

(3)The inspecting officer, in the course of inspection of 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.