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[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 39(2)(c) in Securities and Exchange Board of India (Alternative Investment Funds) Regulations, 2012

(c)Any application made to the Board under the Securities and Exchange Board of India (Venture Capital Funds) Regulations, 1996 and pending before it shall be deemed to have been made under the corresponding provisions of Securities and Exchange Board of India (Alternative Investment Funds) Regulations, 2012.