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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 10(4) in Securities And Exchange Board Of India (Venture Capital Funds) Regulations, 1996

(4)The Board may in order to protect the interests of the investors appoint any person to take charge of records, documents, securities and for this purpose also determine the terms and conditions of such an appointment.