Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 25] [Entire Act] Securities And Exchange Board Of India - Subsection Section 25(5) in Securities And Exchange Board Of India (Foreign Institutional Investors) Regulations, 1995 (5)Before the enquiry officer, the Foreign Institutional Investor may either appear in person or through any person duly authorised by him in writing.
