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

State of Karnataka - Subsection

Section 2(2)(i) in Karnataka Protection of Interest of Depositors in Financial Establishments Act, 2004

(i)amount raised by way of share capital or by way of debenture, bond or any other instrument covered under the guidelines given and regulations made, by the Security Board of India, established under the Securities and Exchange Board of India Act, 1992;