Securities And Exchange Board Of India - Subsection
Section 2(e) in Securities and Exchange Board of India (Portfolio Managers) Regulations, 1993
(e)[] [* * *] [Omitted by the SEBI (Portfolio Managers) (Second Amendment) Regulations, 2006 w.e.f. 07-09-2006.](ea)[ "securities" mean securities as defined in clause (h) of section 2 of the Securities Contracts (Regulation) Act, 1956; [Substituted by Notification No. SEBI/LAD-NRO/GN/2019/17, dated 10.5.2019 (w.e.f. 7.1.1993).](eb)"securities lending" means the securities lending as per the Securities Lending Scheme, 1997 specified by the Board;]
