(3)For the purposes of this section,––(a)"overseas financial organisation" means any fund, institution, association or body, whether incorporated or not, established under the laws of a country outside India,––(i)which has entered into an arrangement for investment in India with any public sector bank or public financial institution or a mutual fund specified in Schedule VII (Table: Sl. No. 20 or 21); and(ii)such arrangement is approved by the Securities and Exchange Board of India, established under the Securities and Exchange Board of India Act, 1992, for this purpose;(b)"public financial institution" shall have the same meaning as assigned to it in section 2(72) of the Companies Act, 2013;(c)"unit" means unit of,––(i)a mutual fund specified in Schedule VII (Table: Sl. No. 20 or 21); or(ii)the Unit Trust of India.
