Securities And Exchange Board Of India - Subsection
Section 16(1) in Securities And Exchange Board Of India (Venture Capital Funds) Regulations, 1996
(1)The venture capital fund shall-(a)issue a placement memorandum which shall contain details of the terms and conditions subject to which monies are proposed to be raised from investors; or(b)enter into contribution or subscription agreement with the investors which shall specify the terms and conditions subject to which monies are proposed to be raised.
