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[Cites 0, Cited by 0] [Section 29] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 29(6) in Securities and Exchange Board of India (Alternative Investment Funds) Regulations, 2012

(6)On and from the date of intimation under sub-regulation (5) of regulation 29, no further investments shall be made on behalf of the Alternative Investment Fund so wound up.