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 33] [Entire Act] Securities And Exchange Board Of India - Subsection Section 33(1) in Securities And Exchange Board Of India (Venture Capital Funds) Regulations, 1996 (1)For the purpose of holding an enquiry under regulation 32, the Board may appoint one or more enquiry officers.
