Securities And Exchange Board Of India - Subsection
Section 10(d) in Securities and Exchange Board of India (Alternative Investment Funds) Regulations, 2012
(d)the Manager or Sponsor shall have a continuing interest in the Alternative Investment Fund of not less than two and half percent of the corpus or five crore rupees, whichever is lower, in the form of investment in the Alternative Investment Fund and such interest shall not be through the waiver of management fees:
