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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 2(1)(o) in Securities and Exchange Board of India (Alternative Investment Funds) Regulations, 2012

(o)"investee company" means any company, special purpose vehicle or limited liability partnership or body corporate in which an Alternative Investment Fund makes an investment;