Securities And Exchange Board Of India - Subsection
Section 23(2) in Securities And Exchange Board Of India (Buy Back Of Securities) Regulations, 1998
(2)Without prejudice to the generality of the provisions of sub-regulation (1), such person shall -(a)Extend to the Investigating Officer reasonable facilities for examining any books, accounts and other documents in his custody or control (whether kept manually or in computer or in any other form) reasonably required for the purposes of the investigation;(b)To provide such Investigating Officer copies of such books, accounts and records which, in opinion of the Investigating Officer, are relevant to the investigation or, as the case may be, allow him to take out computer printouts thereof.(c)To provide such assistance and co-operation as may be required in connection with the investigation and to furnish information relevant to such investigation as may be sought by such officer.
