Securities And Exchange Board Of India - Subsection
Section 11(2) in Securities And Exchange Board Of India (Venture Capital Funds) Regulations, 1996
(2)No venture capital fund set up as a company or any scheme of a venture capital fund set up as a trust shall accept any investment from any investor which is less than five lakh rupees:Provided that nothing contained in sub-regulation (2) shall apply to investors who are,-(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;(b)[ the employees of the fund manager or asset management company.] [Substituted by S.O. 831(E), dated 15.9.2000](c)[* * *] [ Omitted by S.O. 831(E), dated 15.9.2000]
