Securities And Exchange Board Of India - Subsection
Section 19D(4) in Securities and Exchange Board of India (Alternative Investment Funds) Regulations, 2012
(4)Angel fund shall raise funds through private placement by issue of information memorandum or placement memorandum, by whatever name called.[Provided that the provisions of the Companies Act, 2013 shall apply to the Angel Fund, if it is formed as a company.] [Inserted by the SEBI (Alternative Investment Funds)(Amendment) Regulations, 2018, w.e.f. 01-06-2018.]
