Securities And Exchange Board Of India - Subsection
Section 19F(2) in Securities and Exchange Board of India (Alternative Investment Funds) Regulations, 2012
(2)Investment by an angel fund in any venture capital undertaking shall not be less than [twenty five] [Substituted for the words 'fifty;' by the SEBI (Alternative Investment Funds) (Amendment) Regulations, 2016, w.e.f. 04-01-2017.] lakh rupees and shall not exceed [ten crores] [Substituted by the SEBI (Alternative Investment Funds)(Amendment) Regulations, 2018, w.e.f. 01-06-2018. Prior to its substitution, it read as 'five crores'.] rupees.
