Securities And Exchange Board Of India - Subsection
Section 17(1) in Securities And Exchange Board Of India (Venture Capital Funds) Regulations, 1996
(1)The placement memorandum [or the subscription agreement with investors] [Inserted by S.O. 831(E), dated 15.9.2000] referred to in sub-regulation (1) of regulation 16 shall contain the following, namely:-(a)details of the trustees or trustee company [and the directors or chief executives] [Inserted by S.O. 831(E), dated 15.9.2000] of the venture capital fund;(b)[ (i) the proposed corpus of the fund and the minimum amount to be raised for the fund to be operational.[Substituted by S.O. 831(E), dated 15.9.2000](ii)the minimum amount to be raised for each scheme and the provision for refund of monies to investor in the event of non-receipt of minimum amount;(c)details of entitlements on the [* * *] units of venture capital fund for which subscription is being sought;](d)tax implications that are likely to apply to investors;(e)manner of subscription to the units of the trust [of the venture capital fund] [Inserted by S.O. 831(E), dated 15.9.2000];(f)the period of maturity, if any, of the [fund] [Inserted by S.O. 831(E), dated 15.9.2000];(g)the manner, if any, in which the [fund] [Inserted by S.O. 831(E), dated 15.9.2000] be wound up;(h)the manner in which the benefits accruing to investors in the units of the trust are to be distributed;(i)[ details of the fund manager or asset management company if any, and the fees to be paid to such manager;] [Substituted by S.O. 831(E), dated 15.9.2000](j)[ the details about performance of the fund, if any, managed by the Fund Manager;[Inserted by S.O. 831(E), dated 15.9.2000](k)investment strategy of the fund;(l)any other information specified by the Board.]
