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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 23(2)(a) in Securities And Exchange Board Of India (Buy Back Of Securities) Regulations, 1998

(a)Extend to the Investigating Officer reasonable facilities for examining any books, accounts and other documents in his custody or control (whether kept manually or in computer or in any other form) reasonably required for the purposes of the investigation;