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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)(e) in Securities and Exchange Board of India (Investment Advisers) Regulations, 2013

(e)"change in control" in relation to a company or a body corporate, means:
(i)if its shares are listed on any recognized stock exchange, change in control within the meaning of clause (e) of sub-regulation (1) of regulation 2 of the Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) Regulations, 2011;
(ii)in any other case, change in the controlling interest or change in legal form.