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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 17(d) in Securities and Exchange Board of India (Alternative Investment Funds) Regulations, 2012

(d)Notwithstanding clause (c), Category II Alternative Investment Funds may engage in hedging, subject to guidelines as specified by the Board from time to time;