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

Securities And Exchange Board Of India - Subsection

Section 2(1)(n) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(n)"Indian depository receipts" means Indian depository receipts as defined in sub-section(48) of Section 2 of the Companies Act, 2013;
(na)[ "Insolvency Code" means the Insolvency and Bankruptcy Code, 2016 [No. 31 of 2016].] [Inserted by Notification No. SEBI/LAD-NRO/GN/2018/21, dated 31.5.2018 (w.e.f. 2.9.2015).]