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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)(n) in Securities and Exchange Board of India (Issue and Listing of Debt Securities) Regulations, 2008

(n)[ "wilful defaulter" means an issuer who is categorized as a wilful defaulter by any bank or financial institution or consortium thereof, in accordance with the guidelines on wilful defaulters issued by the Reserve Bank of India and includes an issuer whose director or promoter is categorized as such.] [Inserted by Notification No. SEBI/LAD-NRO/GN/2016-17/004, dated 25.5.2016 (w.e.f. 6.6.2008).]