Section 2(iiia) in The Foreign Exchange Management (Transfer Or Issue Of Security By A Person Resident Outside India) Regulations, 2000
(iiia)[ "foreign venture capital investor" means an investor incorporated and established outside India which proposes to make investment in venture capital fund(s) or venture capital undertaking(s) in India and is registered with SEBI under SEBI (Foreign Venture Capital Investors) Regulations, 2000;] [Inserted by G.S.R. 175(E), dated 26.12.2000 (w.e.f. 13.3.2001).]
