Securities And Exchange Board Of India - Subsection
Section 29(2) in Securities and Exchange Board of India (Infrastructure Investment Trusts) Regulations, 2014
(2)It shall be the duty of every InvIT, parties to the InvIT and any other associate person who is in possession of relevant information pertaining to conduct and affairs of the InvIT to give to the inspecting officer all such assistance and to extend all such co-operation as may be required in connection with the inspection and to furnish such information as may be sought by the inspecting officer in connection with the inspection.
