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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 (Portfolio Managers) Regulations, 2020

(e)"change in control", in relation to a portfolio manager being a body corporate, shall be construed with reference to : -
(i)the definition of control in terms of Regulation 2(1)(e) of SEBI (Substantial Acquisition of Shares and Takeovers) Regulations, 2011 as amended from time to time, if its shares are listed on any recognized stock exchange;
(ii)in any other case, change in the controlling interest in the body corporate;