Securities And Exchange Board Of India - Subsection
Section 29(1) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014
(1)It shall be the duty of every REIT in respect of whom an inspection has been ordered under the regulation 27, parties to the REIT and any other associate person who is in possession of relevant information pertaining to conduct and affairs of such REIT, including representative of REIT, if any, to produce to the inspecting officer such books, accounts and other documents in his custody or control and furnish him with such statements and information as the inspecting officer may require for the purposes of inspection.
