Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 12A] [Entire Act] Securities And Exchange Board Of India - Subsection Section 12A(i) in Securities and Exchange Board of India (Portfolio Managers) Regulations, 1993 (i)The term "eligible fund manager" shall have the same meaning as assigned to it in sub section (4) of Section 9A of the Income-tax Act, 1961.
