Securities And Exchange Board Of India - Subsection
Section 2(1)(c) in Securities and Exchange Board of India (Investment Advisers) Regulations, 2013
(c)"body corporate" shall have the meaning assigned to it in or [under sub-section (11) of section 2 of the Companies Act, 2013 (18 of 2013)] [Substituted 'under sub-section (7) of section 2 of the Companies Act, 1956 (1 of 1956)' by Notification No. SEBI/LAD-NRO/GN/2020/22, dated 3.7.2020 (w.e.f. 21.1.2013).];