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 34] [Entire Act] Securities And Exchange Board Of India - Subsection Section 34(3) in Securities And Exchange Board Of India (Venture Capital Funds) Regulations, 1996 (3)The Board, after considering the reply, if any, of the venture capital fund, shall, as soon as possible pass such order as it deems fit.
