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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)(c) in Securities and Exchange Board of India (Alternative Investment Funds) Regulations, 2012

(c)Category I Alternative Investment Funds shall not borrow funds directly or indirectly or engage in any leverage except for meeting temporary funding requirements for not more than thirty days, on not more than four occasions in a year and not more than ten percent of the corpus.