Securities And Exchange Board Of India - Subsection
Section 2(2) in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2019
(2)Words and expressions used and not defined in these regulations, but defined in the Act or the Foreign Exchange Management Act, 1999, the Companies Act, 2013, the Securities Contracts (Regulation) Act, 1956, the Depositories Act, 1996 or the rules and regulations made thereunder shall have the same meaning respectively assigned to them in those Acts or rules or regulations or any statutory modification or re-enactment thereto.
