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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 2(1)(g) in The Securities and Exchange Board of India (Intermediate) Regulations, 2008

(g)"intermediary" means a person mentioned in clauses (b) and (ba) of sub-section (2) of Section 11 and sub-section (1) and (IA) of Section 12 of the 1. Published in the Gazette of India, Extra, Past III, Section 4, dated 26th May, 2008. Act and includes an asset management company in relation to the Securities and Exchange Board of India (Mutual Funds) Regulations, 1996, a clearing member of a clearing corporation or clearing house and a trading member of a derivative segment of a stock exchange but does not include foreign institutional investor, foreign venture capital investor, mutual fund, collective investment scheme and venture capital fund;