Securities And Exchange Board Of India - Subsection
Section 19D(3) in Securities and Exchange Board of India (Alternative Investment Funds) Regulations, 2012
(3)Angel funds shall accept, up to a maximum period of [five] [Substituted by the SEBI (Alternative Investment Funds)(Amendment) Regulations, 2018, w.e.f. 01-06-2018. Prior to the substitution, it read as 'three'.] years, an investment of not lessthan twenty five lakh rupees from an angel investor.
