Securities And Exchange Board Of India - Subsection
Section 33(2) in Securities And Exchange Board Of India (Venture Capital Funds) Regulations, 1996
(2)The enquiry officer shall issue to the venture capital fund, at its registered office or its principal place of business, a notice setting out the grounds on which action is proposed to be taken against it and calling upon it to show cause against such action within a period of fourteen days from the date of receipt of the notice.
