Securities And Exchange Board Of India - Subsection
Section 2(m) in Securities And Exchange Board Of India (Venture Capital Funds) Regulations, 1996
(m)"venture capital fund" means a fund established in the form of a trust or a company including a body corporate and registered under these regulation which-(i)has a dedicated pool of capital;(ii)raised in a manner specified in the regulations; and(iii)invests [* * *] [Omitted by S.O. 486(E), dated 5.4.2004] in accordance with the regulations;
