Securities And Exchange Board Of India - Subsection
Section 23(3) in Securities And Exchange Board Of India (Venture Capital Funds) Regulations, 1996
(3)[ The trustees or trustee company of the venture capital fund set up as a trust or the Board of Directors in the case of the venture capital fund is set up as a company (including body corporate) shall intimate the Board and investors of the circumstances leading to the winding up of the Fund or Scheme under subregulation (1).] [Substituted by S.O. 831(E), dated 15.9.2000]
