Securities and Exchange Board of India (Alternative Investment Funds) (Amendment) Regulations, 2021
SEBI amends the Securities and Exchange Board of India (Alternative Investment Funds) Regulations, 2012.
In regulation 20,
(i) in clause (iv) of the proviso to sub-regulation (6), the symbol “,” shall be substituted with the symbol “:”
(ii) after clause (iv) of the proviso to sub-regulation (6), the following proviso shall be inserted, namely, –
“Provided further that clauses (i) and (ii) shall not apply to an Alternative Investment Fund in which each investor other than the Manager, Sponsor, employees or directors of the Alternative Investment Fund or employees or directors of the Manager, has committed to invest not less than seventy crore rupees (or an equivalent amount in currency other than Indian rupee) and has furnished a waiver to the Alternative Investment Fund in respect of compliance with the said clauses, in the manner specified by the Board.”
Securities Exchange Board of India
[Notification dt. 08-01-2021]