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 18(3)] [Section 18] [Entire Act] Securities And Exchange Board Of India - Subsection Section 18(3)(b) in Securities and Exchange Board of India (Issue of Sweat Equity) Regulations, 2002 (b)to examine orally and to record an oath the statement of the persons concerned, any director, partner, member or employee of such person.