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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 16(1)(b) in Securities And Exchange Board Of India (Venture Capital Funds) Regulations, 1996

(b)enter into contribution or subscription agreement with the investors which shall specify the terms and conditions subject to which monies are proposed to be raised.