Securities And Exchange Board Of India - Subsection
Section 26(2) in Securities And Exchange Board Of India (Venture Capital Funds) Regulations, 1996
(2)Notwithstanding anything contained in sub-regulation (1) where the Board is satisfied that in the interest of the investors no such notice should be given, it may by an order in writing direct that the inspection or investigation of the affairs of the venture capital fund be taken up without such notice.
