Securities And Exchange Board Of India - Subsection
Section 2(e) in Securities And Exchange Board Of India (Venture Capital Funds) Regulations, 1996
(e)"enquiry officer" means an enquiry officer appointed by the Board under Regulation 33;(ee)["equity linked instruments" includes instruments convertible into equity shares or share warrants, preference shares, debentures compulsorily [or optionally] [Inserted by S.O. 831(E), dated 15.9.2000] convertible into equity;]
