Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 31] [Entire Act] Securities And Exchange Board Of India - Subsection Section 31(a) in Securities And Exchange Board Of India (Venture Capital Funds) Regulations, 1996 (a)when the venture capital fund is guilty of fraud or has been convicted of an offence involving moral turpitude;
