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[Cites 0, Cited by 0] [Section 28(3)] [Section 28] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 28(3)(b) in Securities And Exchange Board Of India (Venture Capital Funds) Regulations, 1996

(b)prohibiting the person concerned from disposing of any of the properties of the fund or scheme acquired in violation of these regulations;