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[Cites 0, Cited by 0] [Section 31] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 31(3) in Securities And Exchange Board Of India (Merchant Bankers) Regulations, 1992

(3)The inspecting authority, in the course of inspection, shall be entitled to examine or record statements of any principal officer, director, partner, proprietor and employee of the merchant banker.