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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)(a) in Securities And Exchange Board Of India (Stock Brokers And Sub-Brokers) Regulations, 1992

(a)[ "Act" means the Securities and Exchange Board of India Act, 1992 (15 of 1992)] [Inserted by S.O. 1447(E), dated 7.9.2006];
(aa)"certificate" means a certificate of registration issued by the Board;
(i)in case of a body corporate-
(A)amalgamation, demerger, consolidation or any other kind of corporate restructuring falling within the scope of section 391 of the Companies Act, 1956 (1 of 1956) or the corresponding provision of any other law for the time being in force;
(B)change in its managing director, whole-time director or director appointed in compliance with clause (v) of sub-rule (4A) of rule 8 of the Securities Contracts (Regulation) Rules, 1957; and
(C)any change in control over the body corporate;
(ii)any change between the following legal forms - individual, partnership firm, Hindu undivided family, private company, public company, unlimited company or statutory corporation and other similar changes;
(i)if its shares are listed on any recognised stock exchange, change in control within the meaning of regulation 12 of the Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) Regulations, 1997;
(ii)in any other case, change in the controlling interest in the body corporate;
(iii)in case of a partnership firm any change in partners not amounting to dissolution of the firm;
(ac)"change in control", in relation to a stock broker or a sub-broker being a body corporate, means :-
(ab)"change of status or constitution" in relation to a stock broker or a sub-broker means any change in its status or constitution of whatsoever nature and includes-