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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 23(1)(b) in Securities And Exchange Board Of India (Venture Capital Funds) Regulations, 1996

(b)if it is the opinion of the trustees or the trustee company, as the case may be, that the scheme shall be wound up in the interests of investors in the units;