(6)For the purposes of this section,––(a)"Foreign Institutional Investor" means such investor as specified in a notification by the Central Government;(b)"permanent establishment" shall have the meaning assigned to it in section 173(c);(c)"securities" shall have the same meaning as assigned to it in section 2(h) of the Securities Contracts (Regulation) Act, 1956;(d)"specified fund" shall have the meaning assigned to it in Schedule VI
