Section 19 in SECURITIES AND EXCHANGE BOARD OF INDIA (CHANGE IN CONTROL IN INTERMEDIARIES) (AMENDMENT) REGULATIONS, 2023
19. In the Securities and Exchange Board of India (Vault Managers ) Regulations ,2021 ,the clause (f) sub regulation (1)of regulation 2,shall be substituted as under ,namely ,-
"Change in control " in case of a body corporate(A)if its shares are listed on any recognised stock exchange , shall be construed with reference to the definition of control in terms of regulations framed under clause (h)of sub -section (2) of section 11 of the Act ;(B)ifits shares are not listed on any recognised stock exchange ,shall be construed with reference to the definition of control as provided in sub -section (27) of Section 2 of the Companies Act , 2013 (18 of 2013. );
