Section 2 in Securities And Exchange Board Of India (Foreign Institutional Investors) Regulations, 1995
2. Definitions.-
In these regulations, unless the context otherwise requires,-(a)"Act" means the Securities and Exchange Board of India Act, 1992 (15 of 1992);(b)"certificate" means a certificate of registration granted by the Board under these regulations;(c)"designated bank" means any bank in India, which has been authorised by the Reserve Bank of India to act as a banker to Foreign Institutional Investors;(cc)[* * * *] [Omitted by SEBI (Foreign Institutional Investor) (Amendment) Regulations, 2007 w.e.f. 8.1.2007.](d)"domestic custodian" includes any person carrying on the activity of providing custodial services in respect of securities;(dd)[* * * *] [Omitted by SEBI (Foreign Institutional Investor) (Amendment) Regulations, 2007 w.e.f 8.1.2007.](e)Omitted by the SEBI (Procedure for Holding Enquiry by Enquiry Officer and Imposing Penalty) Regulations, 2002 w.e.f. 27.09.2002.(f)"Foreign Institutional Investor" means an institution established or incorporated outside India which proposes to make investment in India in securities;[* * *] [Omitted by by No. SEBI/LAD DOP/1446/2007, dated 8.1.2007](g)"form" means a form specified in the First Schedule to these regulations;(h)"Government of India Guidelines" means the guidelines dated September 14, 1992 issued by the Government of India for Foreign Institutional Investors, as amended from time to time;(i)"institution" includes every artificial juridical person;(j)"schedule" means a schedule to these regulations;(k)["sub-account" means any person resident outside India, on whose behalf investments are proposed to be made in India by a foreign institutional investor and who is registered as a sub-account under these regulations.] [Substituted by Not. No. F.No. LAD-NRO/GN/2008/10/126204, dated 22.5.2008]
