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[Cites 0, Cited by 0] [Section 15A(7)] [Section 15A] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 15A(7)(iii) in Securities And Exchange Board Of India (Foreign Institutional Investors) Regulations, 1995

(iii)any broad based fund or portfolio incorporated or established outside India or proprietary fund of a registered foreign institutional investor or university fund, endowment, foundation, charitable trust or charitable society whose investments are managed by a person covered by clauses (i), or (ii) above.]