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[Cites 0, Cited by 0] [Section 10(4)] [Section 10] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 10(4)(f) in Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) Regulations, 2011

(f)acquisition of shares in a target company from a venture capital fund [or category I Alternative Investment Fund] [Inserted by the SEBI (Alternative Investment Funds) Regulations, 2012, w.e.f 21-05-2012.] or a foreign venture capital investor registered with the Board, by promoters of the target company pursuant to an agreement between such venture capital fund [or category I Alternative Investment Fund] [Inserted by the SEBI (Alternative Investment Funds) Regulations, 2012, w.e.f 21-05-2012.] or foreign venture capital investor and such promoters.