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] [Entire Act] Securities And Exchange Board Of India - Section Section 5 in Securities And Exchange Board Of India (Venture Capital Funds) Regulations, 1996 5. Furnishing of information, clarification.- The Board may require the applicant to furnish such further information as it may consider necessary.
