Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] Securities And Exchange Board Of India - Subsection Section 2(l) in Securities and Exchange Board of India (Buy-Back of Securities) Regulations, 2018 (l)"registrar" means a registrar to an issue and includes a share transfer agent, registered under section 12 of the Act;
