Section 2(1)(f) in The Securities Contracts (Regulation) (Stock Exchanges and Clearing Corporations) Regulations, 2012

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Union of India - Subsection

Section 2(1)(f) in The Securities Contracts (Regulation) (Stock Exchanges and Clearing Corporations) Regulations, 2012

(f)"company" shall mean a company as defined in section 3 of the Companies Act, 1956 (1 of 1956);

(fa)[ [***] [Inserted by Notification No. SEBI/LAD-NRO/GN/2015-16/016, dated 8.9.2015 (w.e.f. 20.6.2012).]]