Securities And Exchange Board Of India - Subsection
Section 2(a) in Securities And Exchange Board Of India (Debenture Trustees) Regulations, 1993
(a)"Act" means the Securities and Exchange Board of India Act, 1992 (15 of 1992)(aa)[ "associate" shall mean any entity which is an associate under sub-section (6) of Section 2 of the Companies Act, 2013 or under the applicable accounting standards and shall include a person whose director, is also a director of the debenture trustee or the body corporate as the case may be] [Substituted by Notification No. SEBI/LAD-NRO/GN/2017-18/011, dated 13.6.2017 (w.e.f 29.12.1993)].
