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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 11(2)(a) in Securities And Exchange Board Of India (Venture Capital Funds) Regulations, 1996

(a)employees or the principal officer or directors of the venture capital fund, or directors of the trustee company or trustees where the venture capital fund has been established as a trust;