Securities And Exchange Board Of India - Subsection
Section 19F(3) in Securities and Exchange Board of India (Alternative Investment Funds) Regulations, 2012
(3)Investment by an angel fund in the venture capital undertaking shall be locked-in for aperiod of [one year] [Substituted for the words 'three years;' by the SEBI (Alternative Investment Funds) (Amendment) Regulations, 2016, w.e.f. 04-01-2017.].
