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

Securities And Exchange Board Of India - Subsection

Section 19G(3) in Securities and Exchange Board of India (Alternative Investment Funds) Regulations, 2012

(3)The manager of the angel fund shall obtain an undertaking from every angel investor proposing to make investment in a venture capital undertaking, confirming his approval for such an investment, prior to making such an investment.