Section 19 in Securities and Exchange Board of India (Depositories and Participants) Regulations, 2018
19. Definitions.
- For the purposes of this Chapter:(1)"banking company" shall have the same meaning as assigned to it in clause (c) of section 5 of the Banking Regulation Act, 1949 (10 of 1949);(2)"insurance company" shall have the same meaning as assigned to it in sub-section (8) of section 2 of the Insurance Act, 1938 (4 of 1938);(3)"person resident in India" shall have the same meaning as assigned to it in clause (v) of section 2 of the Foreign Exchange Management Act, 1999 (42 of 1999);(4)"person resident outside India" shall have the same meaning as assigned to it in clause (w) of section 2 of the Foreign Exchange Management Act, 1999 (42 of 1999).(5)"public financial institution" shall have the same meaning as assigned to it in sub-section (72) of section 2 of the Companies Act, 2013
