Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 66] [Entire Act] Securities And Exchange Board Of India - Subsection Section 66(d) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015 (d)"Security holder" shall mean holder of the security or equity shares of the listed entity in the home country.
