Securities And Exchange Board Of India - Subsection
Section 26(2) in Securities and Exchange Board of India (Portfolio Managers) Regulations, 1993
(2)The portfolio manager shall allow the inspecting authority to have a reasonable access to the premises occupied by such portfolio manager or by any other person, on his behalf and also extend reasonable facility for examining any books, records, documents and computer data in the possession of the portfolio manager or any such other person and also provide copies of documents or other material which in the opinion of the inspecting authority are relevant for the purposes of the inspection.
