Securities And Exchange Board Of India - Subsection
Section 25(2) in Securities and Exchange Board of India (Investment Advisers) Regulations, 2013
(2)It shall be the duty of every investment adviser and any other associate person who is in possession of relevant information pertaining to conduct and affairs of the investment adviser to give to the inspecting authority all such assistance and shall extend all such co-operation as may be required in connection with the inspection and shall furnish such information as sought by the inspecting authority in connection with the inspection.
