Section 4(c) in The Securities And Exchange Board Of India (Amendment) Act, 2002
(c)in sub- section (3),-(i) in the opening portion, for the words, brackets, letter and figure" clause (i) of sub- section (2)", the words, brackets, figures and letters" clause (i) or clause (ia) of sub- section (2) or sub- section (2A)" shall be substituted;(ii)after clause (iii), the following clauses shall be inserted at the end, namely:-" (iv) inspection of any book, or register, or other document or record of the company referred to in sub- section (2A);(v)issuing commissions for the examination of witnesses or documents.";
