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[Cites 0, Cited by 0] [Section 9A(9)] [Section 9A] [Entire Act]

Union of India - Subsection

Section 9A(9)(e) in The Income Tax Act, 1961

(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.