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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 8(3) in Securities and Exchange Board of India (Alternative Investment Funds) Regulations, 2012

(3)Where an application for a certificate is rejected by the Board, the applicant shall cease to carry on any activity as an Alternative Investment Fund:Provided that nothing contained in these regulations shall affect the liability of the applicant towards its existing investors under law or agreement.