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[Cites 0, Cited by 0] [Section 33] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 33(4) in Securities And Exchange Board Of India (Venture Capital Funds) Regulations, 1996

(4)The enquiry officer shall give a reasonable opportunity of hearing to the venture capital fund to enable him to make submissions in support of its reply made under sub-regulation (3).