Securities And Exchange Board Of India - Subsection
Section 2(3) in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009
(3)Words and expressions not defined in these regulations, but defined in or under the Act or the Securities Contracts (Regulation) Act, 1956 (42 of 1956) or the Companies Act, [2013 (18 of 2013)] [Substituted '1956 (1 of 1956)' by Notification No. SEBI/LAD-NRO/GN/2018/46, dated 14.11.2018 (w.e.f. 10.6.2009).], or any statutory modification or re-enactment thereof, shall have the same meanings as in or under those enactments.
