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 26] [Entire Act] Securities And Exchange Board Of India - Subsection Section 26(1) in Securities And Exchange Board Of India (Venture Capital Funds) Regulations, 1996 (1)Before ordering an inspection or investigation under regulation 25, the Board shall give not less than ten days notice to the venture capital fund.
