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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)(x) in Securities And Exchange Board Of India (Substantial Acquisition Of Shares And Takeovers)Regulations, 1997

(x)any investment company with any person who has an interest as director, fund manager, trustee, or as a shareholder having not less than 2 per cent of the paid-up capital of that company or with any other investment company in which such person or his associate holds not less than 2 per cent of the paid-up capital of the latter company.