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 23(3)] [Section 23] [Entire Act] Securities And Exchange Board Of India - Subsection Section 23(3)(b) in Securities And Exchange Board Of India (Buy Back Of Securities) Regulations, 1998 (b)To examine orally and to record on oath the statement of the persons concerned any director, partner, member or employee of such person.