Securities And Exchange Board Of India - Subsection
Section 17(2) in Securities and Exchange Board of India (Registrars to an issue and Share Transfer Agents) Regulations, 1993
(2)Notwithstanding anything contained in sub-regulation (1), where the Board is satisfied that in the interest of the investors or in public interest no such notice should be given, it may by an order in writing direct that the inspection of the affairs of the registrar to an issue and share transfer agent be taken up without such notice.
