Securities And Exchange Board Of India - Subsection
Section 23(4) in Securities and Exchange Board of India (Custodian) Regulations, 1996
(4)It shall be the duty of every director, officer or employee of the [custodian] [Substituted 'custodian of securities' by Notification No. SEBI/LAD-NRO/GN/2019/01, dated 1.1.2019 (w.e.f. 16.5.1996).] to give to the inspecting officer all assistance in connection with the inspection, which the inspecting officer may reasonably require.
