Section 26 in The Foreign Exchange Management (Transfer or Issue of any Foreign Security) Regulations, 2004
26. Investment by mutual funds [and venture capital funds]
[Inserted by Notification No. G.S.R. 607(E) dated 7.3.2012 (w.e.f. 19.11.2004)]. - [The purchase of foreign securities by mutual funds [and venture capital funds] [Substituted by G.S.R. 535(E), dated 21.8.2006 (w.r.e.f. 26.7.2006). ] [shall be subject to these regulations, and such other terms and conditions as may be notified by the SEBI from time to time.] [Substituted by G.S.R. 535(E), dated 21.8.2006 (w.r.e.f. 26.7.2006). ]
