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[Cites 0, Cited by 0] [Section 16(5)] [Section 16] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 16(5)(b) in Securities and Exchange Board of India (Alternative Investment Funds) Regulations, 2012

(b)notwithstanding clause (a) of sub-regulation (5), such funds may also invest in listed securitized debt instruments or listed debt securities of investee companies or special purpose vehicles, which are engaged in or formed for the purpose of operating, developing or holding infrastructure projects.