Securities And Exchange Board Of India - Subsection
Section 29(2) in Securities And Exchange Board Of India (Merchant Bankers) Regulations, 1992
(2)The purposes referred to in sub-regulation (1) may be as follows namely: -(a)to ensure that the books of account are being maintained in the manner required;(b)that the provisions of the Act, rules, regulations are being complied with;(c)to investigate into the complaints received from investors, other merchant bankers or any other person on any matter having a bearing on the activities of the merchant banker; and(d)to investigate suo-moto in the interest of securities business or investors interest into the affairs of the merchant banker.
