FORM - II

THE SECURITIES AND EXCHANGE COMMISSION OF PAKISTAN

[See rule 4(3)]

LICENCE TO CARRY ON THE BUSINESS OF A

Islamabad, the .................

            The Securities and Exchange Commission of Pakistan, having considered the application for grant of licence and being satisfied that *...............................is eligible for grant of licence and that it would be in the public interest so to do, in exercise of the powers conferred by rule 4 of the  Venture Capital Companies Rules, 2001, hereby grants licence to *...............................for a period of one year from.........to.........and  subject to the provisions of the Securities and Exchange Ordinance, 1969, and the rules made thereunder and subject to further conditions stated herein below:

.........................................

(Signature of the officer)

________________________

Name of the company