Securities And Exchange Board Of India - Subsection
Section 2(1)(iv) in Securities and Exchange Board of India (Alternative Investment Funds) Regulations, 2012
(iv)[ holding companies as defined under sub-section (46 of section 2 of companies Act, 2013] [Substituted '(iv) 'holding companies' within the meaning of Section 4 of the Companies Act, 1956;' by Notification No SEBI/LAD-NRO/GN/2018/19, dated 31.5.2018 (w.e.f. 21.5.2012).]