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[Cites 0, Cited by 0] [Section 115UB(7)] [Section 115UB] [Entire Act]

Union of India - Subsection

Section 115UB(7)(a) in Finance Act, 2015

(a)"investment fund" means any fund established or incorporated in India in the form of a trust or a company or a limited liability partnership or a body corporate which has been granted a certificate of registration as a Category I or a Category II Alternative Investment Fund and is regulated under the Securities and Exchange Board of India (Alternative Investment Fund) Regulations, 2012, made under the Securities and Exchange Board of India Act, 1992, (15 of 1992);