Securities And Exchange Board Of India - Subsection
Section 27(3) in Securities And Exchange Board Of India (Venture Capital Funds) Regulations, 1996
(3)The Investigating or Inspecting Officer shall, for the purposes of inspection or investigation, have power to examine on oath and record the statement of any employees, directors or person responsible for or connected with the activities of venture capital fund or any other associate person having relevant information pertaining to such Venture Capital Fund.
