Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 31] [Entire Act] Securities And Exchange Board Of India - Subsection Section 31(1) in Securities and Exchange Board of India (Alternative Investment Funds) Regulations, 2012 (1)Before ordering an inspection under regulation 30, the Board shall give not less than ten days notice to the Alternative Investment Fund.
