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[Cites 0, Cited by 0] [Section 22(3)] [Section 22] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 22(3)(iii) in Securities and Exchange Board of India (Investment Advisers) Regulations, 2013

(iii)'Group' for this purpose shall mean an entity which is a holding, subsidiary, associate, subsidiary of a holding company to which it is also a subsidiary or an investing company or the venturer of the company as per the provisions of Companies Act, 2013 for non-individual investment adviser which is a company under the said Act and in any other case, an entity which has a controlling interest or is subject to the controlling interest of a non-individual investment adviser.