Securities And Exchange Board Of India - Subsection
Section 3(2) in Securities And Exchange Board Of India (Venture Capital Funds) Regulations, 1996
(2)Any company or trust [or a body corporate] [Inserted by S.O. 831(E), dated 5.2.1998 ], who on the date of commencement of these regulations is carrying any activity as a venture capital fund without a certificate shall make an application to the Board for grant of a certificate within a period of three months from the date of such commencement:Provided that the Board, in special cases, may extend the said period upto a maximum of six months from the date of such commencement.
