Securities And Exchange Board Of India - Subsection
Section 11(3) in Securities And Exchange Board Of India (Venture Capital Funds) Regulations, 1996
(3)[ Each scheme launched or fund set up by a venture capital fund shall have firm commitment from the investors for contribution of an amount of at least rupees five crores before the start of operations by the venture capital fund.] [Inserted by S.O. 831(E), dated 15.9.2000]
