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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 20(3) in Securities and Exchange Board of India {KYC (Know Your Client) Registration Agency} Regulations, 2011

(3)The inspecting authority, in the course of inspection, shall be entitled to examine or to record the statements of any director, officer or employee of the KRA.