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[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 16(3)(a) in Securities and Exchange Board of India (Alternative Investment Funds) Regulations, 2012

(a)atleast seventy five percent of the corpus shall be invested in unlisted securities or partnership interest of venture capital undertakings or investee companies which are SMEs or in companies listed or proposed to be listed on SME exchange or SME segment of an exchange;