Securities And Exchange Board Of India - Subsection
Section 4(6) in Securities and Exchange Board of India (Procedure For Holding Inquiry and Imposing Penalties By Adjudicating Officer) Rules, 1995
(6)While holding an inquiry under this rule the [the Board or the adjudicating officer] [Substituted 'adjudicating officer' by Notification No. G.S.R. 210(E), dated 8.3.2019 (w.e.f. 10.7.1995).] shall have the power to summon and enforce the attendance of any person acquainted with the facts and circumstances of the case to give evidence or to produce any documents which, in the opinion of the adjudicating officer, may be useful for or relevant to, the subject-matter of the inquiry.
