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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(2) in Energy Conservation (Venture Capital Fund for Energy Efficiency) Rules, 2017

(2)The appointed Fund Manager shall be required to make decisions on investments, exit strategies, management of liquidity and participation in the management of investee entities and any other matter with respect to the investment strategy approved by Venture Capital Fund for Energy Efficiency Trust.