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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)(d) in The Securities and Exchange Board of India (Intermediaries) Regulations, 2008

(d)"change of status of constitution", in relation to an intermediary includes-
(i)amalgamation demerger, consolidation or any other kind of corporate restricting falling within the Scope of Section 391 of the Companies Act, 1956 (1 of 1956) or the corresponding provision of any other law for the time being in force or any agreement or arrangement which would have the effect of such corporate restructuring;
(ii)any change in control of the intermediary;
(iii)any change in the legal status of the intermediary;