Securities And Exchange Board Of India - Subsection
Section 2(ib) in Securities And Exchange Board Of India (Debenture Trustees) Regulations, 1993
(ib)[ "recognised stock exchange" shall have the same meaning assigned to it under sub-section (f) of section 2 of the Securities Contracts (Regulation) Act, 1956.] [Inserted by Notification No. SEBI/LAD-NRO/GN/2017-18/011, dated 13.6.2017 (w.e.f 29.12.1993)];
