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[Cites 0, Cited by 0] [Section 21] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 21(2) in Securities And Exchange Board Of India (Venture Capital Funds) Regulations, 1996

(2)Where any information is called for under sub-regulation (1) it shall be furnished [within the time specified by the Board] [Substitued by S.O. 831(E), dated 15.9.2000].