Section 66 in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
66. Definitions.
- For the purpose of this chapter , unless the context otherwise requires -(a)"IDR Holder(s)" shall mean holder(s) of Indian Depository Receipts.(b)"Depository Agreement" shall mean an agreement between the listed entity and the domestic depository(c)"Home Country" or "country of origin" shall mean the country or parent country where the listed entity is incorporated and listed.(d)"Security holder" shall mean holder of the security or equity shares of the listed entity in the home country.
