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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 16(2)(b) in Securities and Exchange Board of India (Alternative Investment Funds) Regulations, 2012

(b)not more than one-third of the corpus shall be invested in:
(i)subscription to initial public offer of a venture capital undertaking whose shares are proposed to be listed;
(ii)debt or debt instrument of a venture capital undertaking in which the fund has already made an investment by way of equity or contribution towards partnership interest;
(iii)preferential allotment, including through qualified institutional placement, of equity shares or equity linked instruments of a listed company subject to lock in period of one year;
(iv)the equity shares or equity linked instruments of a financially weak company or a sick industrial company whose shares are listed.