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[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 39(2)(b) in Securities and Exchange Board of India (Alternative Investment Funds) Regulations, 2012

(b)All venture capital funds or schemes launched by such venture capital funds prior to date of notification of these regulations shall continue to be governed by provisions of Securities and Exchange Board of India (Venture Capital Funds) Regulations, 1996 till the fund or Scheme is wound up: