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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 2(1)(h) in The Securities and Exchange Board of India (Intermediaries) Regulations, 2008

(h)"inspecting authority" means one or more persons appointed by the Board to undertake inspection of the books, accounts, records and documents of an intermediary in terms of sub-regulation (1) of Regulation 17;