Securities And Exchange Board Of India - Subsection
Section 23(3) in Securities And Exchange Board Of India (Buy Back Of Securities) Regulations, 1998
(3)The Investigating Officer shall for the purpose of investigation, have the full powers;(a)Of summoning and enforcing the attendance of persons;(b)To examine orally and to record on oath the statement of the persons concerned any director, partner, member or employee of such person.
