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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 24(1) in Securities and Exchange Board of India {KYC (Know Your Client) Registration Agency} Regulations, 2011

(1)The Board shall have the power to appoint a qualified independent auditor to inspect, into the books of accounts, records, documents, infrastructures, systems and procedures of a KRA.