Section 19A(2)(a) in Securities and Exchange Board of India (Alternative Investment Funds) Regulations, 2012

[Cites 0, Cited by 0] [Section 19A(2)] [Section 19A] [Entire Act]

(a)an individual investor who has net tangible assets of at least two crore rupees excluding value of his principal residence, and who:

(i)has early stage investment experience, or

(ii)has experience as a serial entrepreneur, or

(iii)is a senior management professional with at least ten years of experience;

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