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[Cites 0, Cited by 0] [Section 19F] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 19F(5) in Securities and Exchange Board of India (Alternative Investment Funds) Regulations, 2012

(5)Angel funds shall not invest more than twenty-five per cent of the total investments under all its schemes in one venture capital undertaking:Provided that the compliance to this sub-regulation shall be ensured by the Angel Fund at the end of its tenure.