Securities And Exchange Board Of India - Subsection
Section 291(4) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018
(4)The promoters of the company shall hold atleast twenty per cent of the total capital:Provided that in case the total capital held by the promoters is less than twenty per cent, alternative investment funds or foreign venture capital investors or scheduled commercial banks or public financial institutions or insurance companies registered with Insurance Regulatory and Development Authority of India may contribute to meet the shortfall in minimum contribution as specified, subject to a maximum of ten per cent of the total capital without being identified as promoter(s):Provided further that the requirement of minimum promoters Â’contribution shall not apply in case a company does not have any identifiable promoter. Lock-in period
