Section 11C(6)(c) in The Securities and Exchange Board of India Act, 1992

[Cites 0, Cited by 0] [Section 11C(6)] [Section 11C] [Entire Act]

Union of India - Subsection

Section 11C(6)(c) in The Securities and Exchange Board of India Act, 1992

(c)to appear before the Investigating Authority personally when required to do so under sub-section (5) or to answer any question which is put to him by the Investigating Authority in pursuance of that sub-section; or

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Union of India - Subsection

Section 11C(6)(c) in The Securities and Exchange Board of India Act, 1992