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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)(a) in Securities and Exchange Board of India (Investment Advisers) Regulations, 2013

(a)"Act" means the Securities and Exchange Board of India Act, 1992 (15 of 1992);
(aa)[ "accreditation agency" shall have the same meaning as assigned to it in clause (aa) of sub-regulation (1) of regulation 2 of the Securities and Exchange Board of India (Alternative Investment Funds) Regulations, 2012; [Inserted by Notification No. SEBI/LAD-NRO/GN/2021/34, dated 3.8.2021 (w.e.f. 21.1.2013).]
(ab)"accredited investor" shall have the same meaning as assigned to it under clause (ab) of sub-regulation (1) of regulation 2 of the Securities and Exchange Board of India (Alternative Investment Funds) Regulations, 2012;]