Securities And Exchange Board Of India - Subsection
Section 27(2) in Securities And Exchange Board Of India (Venture Capital Funds) Regulations, 1996
(2)It shall be the duty of every officer of the Venture Capital Fund and any other associate person who is in possession of relevant information pertaining to conduct and affairs of the Venture Capital Fund to give to the Inspecting or Investigating Officer all such assistance and shall extend all such co-operation as may be required in connection with the inspection or investigations and shall furnish such information sought by the Inspecting or Investigating Officer in connection with the inspection or investigation.
