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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 2(1)(h) in Securities and Exchange Board of India (Alternative Investment Funds) Regulations, 2012

(h)"corpus" means the total amount of funds committed by investors to the Alternative Investment Fund by way of a written contract or any such document as on a particular date;
(ha)[ "custodian" means a person who has been granted a certificate of registration to carry on the business of custodian under the Securities and Exchange Board of India (Custodian) Regulations, 1996;] [Inserted by Notification No. SEBI/LAD-NRO/GN/2019/16, dated 10.5.2019 (w.e.f. 21.5.2012).]