FORM - VI

THE SECURITIES AND EXCHANGE COMMISSION OF PAKISTAN

[See rule 10(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 10(3) 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)

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* Name of the venture capital fund.