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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 4(e) in Securities and Exchange Board of India (Alternative Investment Funds) Regulations, 2012

(e)in case the applicant is a body corporate, it is set up or established under the laws of the Central or State Legislature and is permitted to carry on the activities of an Alternative Investment Fund;