Securities And Exchange Board Of India - Subsection
Section 32(2) in Securities and Exchange Board of India (Alternative Investment Funds) Regulations, 2012
(2)It shall be the duty of every officer of the Alternative Investment Fund and any other associated person who is in possession of relevant information pertaining to conduct and affairs of the Alternative Investment Fund including the manager to give to the Inspecting Authority all such assistance and shall extend all such co-operation as may be required in connection with the inspection and shall furnish such information as sought by the Inspecting Authority in connection with the inspection.
