Securities And Exchange Board Of India - Subsection
Section 2(a) in Securities And Exchange Board Of India (Venture Capital Funds) Regulations, 1996
(a)"Act" means the Securities and Exchange Board of India Act, 1992 (15 of 1992);(aa)["associate company", means a company in which a director or trustee or sponsor or settlor of the venture capital fund or asset management company holds either individually or collectively, equity shares in excess of 15 per cent of the paid-up equity share capital of venture capital undertaking;] [Inserted by S.O. 1179(E), dated 30.12.2000]
