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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 15(1)(e) in Securities and Exchange Board of India (Alternative Investment Funds) Regulations, 2012

(e)Alternative Investment Fund shall not invest in associates except with the approval of seventy five percent of investors by value of their investment in the Alternative Investment Fund;