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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 2(1)(u) in Securities and Exchange Board of India (Alternative Investment Funds) Regulations, 2012

(u)"social venture" means a trust, society or company or venture capital undertaking or limited liability partnership formed with the purpose of promoting social welfare or solving social problems or providing social benefits and includes,-
(i)public charitable trusts registered with Charity Commissioner;
(ii)societies registered for charitable purposes or for promotion of science, literature, or fine arts;
(iii)[ company registered under section 8 of the Companies Act, 2013] [Substituted '(iii) company registered under Section 25 of the Companies Act, 1956;' by Notification No SEBI/LAD-NRO/GN/2018/19, dated 31.5.2018 (w.e.f. 21.5.2012).]
(iv)micro finance institutions;
(v)"social venture fund" means an Alternative Investment Fund which invests primarily in securities or units of social ventures and which satisfies social performance norms laid down by the fund and whose investors may agree to receive restricted or muted returns;