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[Cites 0, Cited by 0] [Section 71(1)] [Section 71] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 71(1)(f) in Securities And Exchange Board Of India (Collective Investment Schemes) Regulations, 1999

(f)the applicant shall meet the minimum net worth of Rupees one crore within one year from the date of grant of provisional registration which shall be increased by Rupees one crore each within two years, three years, four years and five years from the date of grant of provisional registration;