Securities And Exchange Board Of India - Subsection
Section 18(3) in Securities and Exchange Board of India (Issue of Sweat Equity) Regulations, 2002
(3)The Inspecting or Investigating Officer shall for the purpose of inspection or investigation, have the full powers;(a)of summoning andn enforcing the attendance of persons;(b)to examine orally and to record an oath the statement of the persons concerned, any director, partner, member or employee of such person.
