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 12] [Entire Act] Securities And Exchange Board Of India - Subsection Section 12(ii) in Securities And Exchange Board Of India (Venture Capital Funds) Regulations, 1996 (ii)Not more than [33.33%] [Substitued by S.O. 468(E), dated 5.4.2004] of the investible funds may be invested by way of:
