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 16(4)] [Section 16] [Entire Act] Securities And Exchange Board Of India - Subsection Section 16(4)(a) in Securities and Exchange Board of India (Alternative Investment Funds) Regulations, 2012 (a)atleast seventy five percent of the corpus shall be invested in unlisted securities or partnership interest of social ventures.