Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 10] [Entire Act] Securities And Exchange Board Of India - Subsection Section 10(c) in Securities and Exchange Board of India (Alternative Investment Funds) Regulations, 2012 (c)the Alternative Investment Fund shall not accept from an investor, an investment of value less than one crore rupees:
