FORM - VIII

THE SECURITIES AND EXCHANGE COMMISSION OF PAKISTAN

[See rule 12(2)]

LICENCE TO CARRY ON THE BUSINESS

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

            The Securities and Exchange Commission of Pakistan, having considered the application for renewal of licence submitted by *..............................under rule 12(2) of the Venture Capital Companies Rules, 2001, and being satisfied that it would be in the public interest so to do, in exercise of powers conferred by rule 12(2) of the said Rules, hereby renew the licence of*.......................... subject to the provisions of the Securities and Exchange Ordinance, 1969, and the rules made thereunder.

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(Signature of the officer)

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* Name of the venture capital fund.

F.No.1(1)CF/Policy/96

(ABDUL HALEEM JADRAN)

Joint Director