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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 24(2) in Securities And Exchange Board Of India (Venture Capital Funds) Regulations, 1996

(2)Within three months from the date of intimation under sub-regulation (3) of regulation 23, the assets of the scheme shall be liquidated, and the proceeds accruing to investors in the scheme distributed to them after satisfying all liabilities.