Securities And Exchange Board Of India - Subsection
Section 19F(6) in Securities and Exchange Board of India (Alternative Investment Funds) Regulations, 2012
(6)[ An angel fund may also invest in the securities of companies incorporated outside India subject to such conditions or guidelines that may be stipulated or issued by the Reserve Bank of India and the Board from time to time.] [Inserted by the SEBI (Alternative Investment Funds) (Amendment) Regulations, 2016, w.e.f. 04-01-2017.]
