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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 3(7) in Securities and Exchange Board of India (Alternative Investment Funds) Regulations, 2012

(7)Without prejudice to the powers of the Board to take any action under the Act or regulations made there under, the certificate of registration shall be valid till the Alternative Investment Fund is wound up.