Securities And Exchange Board Of India - Subsection
Section 19E(3) in Securities and Exchange Board of India (Alternative Investment Funds) Regulations, 2012
(3)[ ***] [Omitted by the SEBI (Alternative Investment Funds)(Amendment) Regulations, 2018, w.e.f. 01-06-2018. Prior to the omission, it read as '(3) The Board may communicate its comments, if any, to the applicant prior to launch of the Scheme and the applicant shall incorporate the comments in the scheme memorandum prior to launch of the scheme.']
