Securities And Exchange Board Of India - Subsection
Section 2(h) in Securities And Exchange Board Of India (Venture Capital Funds) Regulations, 1996
(h)[ "inspecting or investigating officer" means an inspecting or investigating officer appointed by the Board under regulation 25;] [Substituted by S.O. 831(E), dated 15.9.2000](hh)["investible funds" means corpus of the fund net of expenditure for administration and management of the fund;] [Inserted by S.O. 831(E), dated 15.9.2000]
