Securities And Exchange Board Of India - Subsection
Section 17(e) in Securities and Exchange Board of India (Alternative Investment Funds) Regulations, 2012
(e)Category II Alternative Investment Funds may enter into an agreement with merchant banker to subscribe to the unsubscribed portion of the issue or to receive or deliver securities in the process of market making under Chapter XB of the Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009.
