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[Cites 0, Cited by 0] [Section 2(2)] [Section 2] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 2(2)(w) in Securities and Exchange Board of India (Central Database of Market Participants) Regulations, 2003

(w)'specified listed company' means such companies as may be specified by the board in the notification published in the official gazette pursuant to regulation 5; and