Securities And Exchange Board Of India - Subsection
Section 2(n) in Securities And Exchange Board Of India (Venture Capital Funds) Regulations, 1996
(n)[ "venture capital undertaking" means a domestic company- [Inserted by S.O. 831(E), dated 15.9.2000](i)whose shares are not listed on a recognized stock exchange in India;(ii)[ which is engaged in the business for providing services, production or manufacture of article or things or does not include such activities or sectors which are specified in the negative list by the Board with the approval of the Central Government by notification in the Official Gazette in this behalf.]]
