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[Cites 0, Cited by 0] [Section 28(3)] [Section 28] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 28(3)(d) in Securities And Exchange Board Of India (Venture Capital Funds) Regulations, 1996

(d)requiring the person concerned to refund any money or the assets to the concerned investors along with the requisite interest or otherwise, collected under the scheme;