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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)(p) in Securities and Exchange Board of India (Depositories and Participants) Regulations, 2018

(p)"shareholder director" means a director who represents the interest of shareholders, and elected or nominated by such shareholders who are not depository participants, or their associates and agents;