Section 4(5) in The Foreign Exchange Management (Transfer Or Issue Of Security By A Person Resident Outside India) Regulations, 2000
(5)[ A foreign venture capital investor registered with SEBI may make investment in the manner and subject to the terms and conditions specified in Schedule 6:] [Substituted by Notification No. G.S.R. 465(E), dated 28.4.2016 (w.e.f. 8.5.2000).][* * *] [Proviso omitted by G.S.R. 504(E), dated 22.7.2005 (w.e.f. 25.7.2005).]
