Securities And Exchange Board Of India - Subsection
Section 29(3) in Securities and Exchange Board of India (Infrastructure Investment Trusts) Regulations, 2014
(3)The inspecting officer shall, for the purposes of inspection, have power to examine on oath and record the statement of any employees and directors of the InvIT or parties to the InvIT or [or holdco or SPV(s)] [Inserted by Notification No. SEBI/LAD-NRO/G.N./2016-17/021, dated 29.11.2016 (w.e.f. 26.9.2014).] any person responsible for or connected with the activities of InvIT or any other associated person having relevant information pertaining to such InvIT.
