Securities And Exchange Board Of India - Subsection
Section 39(3) in Securities and Exchange Board of India (Alternative Investment Funds) Regulations, 2012
(3)After the repeal of Securities and Exchange Board of India (Venture Capital Funds) Regulations, 1996, any reference thereto in any other regulations made, guidelines or circulars issued thereunder by the Board shall be deemed to be a reference to the corresponding provisions of these regulations.First Schedule-FormForm ASecurities and Exchange Board of India (Alternative Investment Funds) Regulations, 2012See regulation 3Application for Grant of Certificate of Registration as Alternative Investment FundSecurities and Exchange Board of IndiaSEBI Bhavan, C4-A, G Block, Bandra Kurla Complex, Mumbai 400051 - IndiaInstructions
