Section 8 in SECURITIES AND EXCHANGE BOARD OF INDIA (CHANGE IN CONTROL IN INTERMEDIARIES) (AMENDMENT) REGULATIONS, 2023
8. In the Securities and Exchange Board of India (Custodian ) Regulations , 1996 , after clause (b) and before clause (c) in regulation 2,the following shall be inserted ,namely ,-
"(ba )Change in control " in case of a body corporate -(A)if its shares are listed on any recognised stock exchange , shall be construed with reference to the definition of control in terms of regulations framed under clause (h) of sub -section (2) of section 11 of the Act ;(B)if its shares are not listed on any recognised stock exchange ,shall be construed with reference to the definition of control as provided in sub -section (27) of Section 2 of the Companies Act ,2013 (18 of 2013 );
