Securities And Exchange Board Of India - Subsection
Section 31(2) in Securities and Exchange Board of India (Alternative Investment Funds) Regulations, 2012
(2)Notwithstanding anything contained in sub-regulation (1) where the Board is satisfied that in the interest of the investors no such notice should be given, it may by an order in writing direct that the inspection of the affairs of the Alternative Investment Fund be taken up without such notice.
