Securities And Exchange Board Of India - Subsection
Section 33(5) in Securities And Exchange Board Of India (Venture Capital Funds) Regulations, 1996
(5)Before the enquiry officer, the venture capital fund may appear through any person duly authorised by the venture capital fund:Provided that no lawyer or advocate shall be permitted to represent the venture capital fund at the enquiry:Provided further that where a lawyer or an advocate has been appointed by the Board as a presenting officer under sub-regulation (6), it shall be lawful for the venture capital fund to present its case through a lawyer or advocate.
