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[Cites 0, Cited by 12] [Section 11AA(2)] [Section 11AA] [Entire Act]

Union of India - Subsection

Section 11AA(2)(ii) in The Securities and Exchange Board of India Act, 1992

(ii)the contributions or payments are made to such scheme or arrangement by the investors with a view to receive profits, income, produce or property, whether movable or immovable, from such scheme or arrangement;