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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 6(v) in The Securities And Exchange Board Of India (Depositories And Participants) Regulations, 1996

(v)a body corporate engaged in providing financial services where not less than seventy five per cent. of the equity capital is held by any of the institutions mentioned in sub-clause (i), (ii), (iii) or (iv) jointly or severally;