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[Cites 0, Cited by 0] [Section 6(9)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(9)(e) in Finance Act, 2015

(e)"specified regulations" means the Securities and Exchange Board of India (Portfolio Managers) Regulations, 1993 or the Securities and Exchange Board of India (Investment Advisers) Regulations, 2013, or such other regulations made under the Securities and Exchange Board of India Act, 1992, (15 of 1992) which may be notified by the Central Government under this clause.'.