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[Cites 0, Cited by 0] [Section 19D] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 19D(2) in Securities and Exchange Board of India (Alternative Investment Funds) Regulations, 2012

(2)An angel fund shall have a corpus of at least [five] [Substituted by the SEBI (Alternative Investment Funds)(Amendment) Regulations, 2018, w.e.f. 01-06-2018. Prior to the substitution, it read as 'ten'.] crore rupees.