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[Cites 0, Cited by 0] [Section 4(6)] [Section 4] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 4(6)(a) in Securities and Exchange Board of India (Issue and Listing of Debt Securities) Regulations, 2008

(a)two persons shall be deemed to be "part of the same group" if they belong to the same group within the meaning of clause (ef) of section 2 of the Monopolies and Restrictive Trade Practices Act, 1969 (54 of 1969) or if they own "inter-connected undertakings" within the meaning of clause (g) of section 2 of that Act;