Securities And Exchange Board Of India - Subsection
Section 3(1) in Securities And Exchange Board Of India (Venture Capital Funds) Regulations, 1996
(1)Any company or trust [or a body corporate] [Inserted by S.O. 831(E), dated 5.2.1998 ] proposing to carry on any activity as a venture capital fund on or after the commencement of these regulations shall make an application to the Board for grant of a certificate.
