Section 16 in Securities And Exchange Board Of India (Venture Capital Funds) Regulations, 1996
16. [ Placement memorandum or subscription agreement.- [Substitued by S.O. 831(E), dated 15.9.2000]
(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.(2)The Venture Capital Fund shall file with the Board for information, the copy of the placement memorandum or the copy of the contribution or subscription agreement entered with the investors along with a report of money actually collected from the investor.]
