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[Cites 0, Cited by 0] [Section 28] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 28(3) in Securities and Exchange Board of India (Infrastructure Investment Trusts) Regulations, 2014

(3)During the course of an inspection, the InvIT against whom the inspection is being carried out and parties to the InvIT shall be bound to discharge their obligations as provided in regulation 29.