Section 6(7) in The Investor Education and Protection Fund Authority (Accounting, Audit, Transfer and Refund) Rules, 2016
(7)[The company shall maintain all such statements filed under subrule (5) in the same format along with all supporting documents and the Authority shall have the powers to inspect such records.] [Substituted by Notification No. G.S.R. 571(E), dated 14.8.2019 (w.e.f. 5.9.2016).]
