(9)For the purposes of this section,—(a)"associate" means an entity in which a director or a trustee or a partner or a member or a fund manager of the investment fund or a director or a trustee or a partner or a member of the fund manager of such fund, holds, either individually or collectively, share or interest, being more than fifteen per cent of its share capital or interest, as the case may be;(b)"connected person" shall have the meaning assigned to it in clause (4) of section 102;(c)"corpus" means the total amount of funds raised for the purpose of investment by the eligible investment fund as on a particular date;(d)"entity" means any entity in which an eligible investment fund makes an investment;(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.
