Section 12A in Securities and Exchange Board of India (Portfolio Managers) Regulations, 1993
12A. Definitions.
- For the purposes of this Chapter, unless the context otherwise requires(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.(ii)The term "eligible investment fund" shall have the same meaning as assigned to it in sub section (3) of Section 9A of the Income-tax Act, 1961.
