Section 19C in Securities and Exchange Board of India (Alternative Investment Funds) Regulations, 2012
19C. Registration of angel funds.
(1)An applicant may apply for registration as an angel fund in accordance with the provisions of Chapter II of these Regulations.(2)An Alternative Investment Fund already registered under these regulations, which has not made any investments, may apply for conversion of its category into an angel fund under the provisions of this Chapter and the provisions of Chapter II shall apply as they apply to a fresh registration.
