Securities And Exchange Board Of India - Subsection
Section 4(c) in Securities And Exchange Board Of India (Venture Capital Funds) Regulations, 1996
(c)the [applicant] [ Substituted by S.O. 831(E), dated 15.9.2000] has not been refused a certificate by the Board or its certificate has not been suspended under Regulation 30 or cancelled under Regulation 31.
