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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 23(2A) in Securities And Exchange Board Of India (Venture Capital Funds) Regulations, 1996

(2A)[ A venture capital fund set up as a body corporate shall be wound up in accordance with the provisions of the statute under which it is constituted.] [Inserted by S.O. 831(E), dated 15.9.2000]