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[Cites 0, Cited by 0] [Section 32] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 32(3) in Securities and Exchange Board of India (Alternative Investment Funds) Regulations, 2012

(3)The Inspecting Authority shall, for the purposes of inspection, have power to examine on oath and record the statement of any employees, directors or person responsible for or connected with the activities of Alternative Investment Fund or any other associated person having relevant information pertaining to such Alternative Investment Fund.