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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(o) in THE BILATERAL NETTING OF QUALIFIED FINANCIAL CONTRACTS ACT, 2020

(o)“qualified financial market participant” includes,—
(i)a banking institution, or a non-banking financial company, or such other financial institution which is subject to regulation or prudential supervision by the Reserve Bank of India;
(ii)an individual, partnership firm, company, or any other person or body corporate whether incorporated under any law for the time being in force in India or under the laws of any other country and includes any international or regional development bank or other international or regional organisation;
(iii)an insurance or reinsurance company which is subject to regulation or prudential supervision by the Insurance Regulatory and Development Authority of India established under the Insurance Regulatory and Development Authority Act, 1999 (41 of 1999);
(iv)a pension fund regulated by the Pension Fund Regulatory and Development Authority 2013 established under the Pension Fund Regulatory and Development Authority Act, 2013 (23 of) ;
(v)a financial institution regulated by the International Financial Services Centres Authority 2019 established under the International Financial Services Centres Authority Act, 2019 (50 of); and
(vi)any other entity notified by the relevant authority under clause (b) of section 4;