Section 2 in The Securities And Exchange Board Of India (Amendment) Act, 2002
2. Amendment of section 2.-
In section 2 of the Securities and Exchange Board of India Act, 1992 (15of 1992) (hereinafter referred to as the principal Act), in sub- section 1, after clause (h), the following clause shall be inserted, namely:-(ha)" Reserve Bank" means the Reserve Bank of India constituted under section 3 of the Reserve Bank of India Act, 1934 (2 of 1934 );'.
