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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(b) in Securities Contracts (Regulation) (Stock Exchanges and Clearing Corporations) Regulations, 2018

(b)"associate" in relation to a person shall include another person:
(i)who, directly or indirectly, by himself, or in combination with other persons, exercises control over the first person;
(ii)who holds control of atleast twenty percent of the total voting power of the first person;
(iii)who is a holding company or a subsidiary company of the first person
(iv)who is a relative of the first person;
(v)who is a member of a Hindu Undivided Family wherein the first person is also a member;
(vi)such other cases where the Board is of the view that a person shall be considered as an associate based on the facts and factors including the extent of control, independence, conflict of interest;