Securities And Exchange Board Of India - Subsection
Section 2(1)(zga) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
(zga)[ "security receipts" shall have the meaning assigned to it under the Securities and Exchange Board of India (Issue and Listing of Securitised Debt Instruments and Security Receipts) Regulations, 2008.] [Inserted by Notification No. SEBI/LAD-NRO/GN/2018/30, dated 6.9.2018 (w.e.f. 2.9.2015).]