Securities And Exchange Board Of India - Subsection
Section 24(b) in Securities and Exchange Board of India (Mutual Funds) Regulations, 1996
(b)not undertake any business activities other than in the nature of management and advisory services provided to pooled assets including offshore funds, insurance funds, pension funds, provident funds,[or [such categories of foreign portfolio investor subject to such conditions, as maybe specified by the Board from time to time],] if any of such activities arc not in conflict with the activities of the mutual fund:
