Securities And Exchange Board Of India - Subsection
Section 29(2) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014
(2)It shall be the duty of every REIT, parties to the REIT and any other associate person who is in possession of relevant information pertaining to conduct and affairs of the REIT to give to the Inspecting Officer all such assistance and to extend all such co-operation as may be required in connection with the inspection and to furnish such information as may be sought by the inspecting officer in connection with the inspection.
