Section 4(b) in The Securities And Exchange Board Of India (Amendment) Act, 2002
(b)after sub- section (2), the following sub- section shall be inserted, namely:-" (2A) Without prejudice to the provisions contained in sub- section (2), the Board may take measures to undertake inspection of any book, or register, or other document or record of any listed public company or a public company (not being intermediaries eferred to in section (12) which intends to get its securities listed on any recognised stock exchange where the Board has reasonable grounds to believe that such company has been indulging in insider trading or fraudulent and unfair trade practices relat ng to securities market.";
