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[Cites 0, Cited by 3] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(u) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

(u)[qualified buyer] [Substituted by Act No. 44 of 2016.] means a financial institution, insurance company, bank, state financial corporation, state industrial development corporation, [trustee or [asset reconstruction company] [Substituted by the Enforcement of Security Interest and Recovery of Debts Laws (Amendment) Act, 2004 (30 of 2004), Section 2, for "trustee or any asset management company making investment on behalf of mutual fund or provident fund or gratuity fund or pension fund" (w.e.f. 11.11.2004).] which has been granted a certificate of registration under sub-section (4) of section 3 or any asset management company making investment on behalf of mutual fund] or a foreign institutional investor registered under the Securities and Exchange Board of India Act, 1992 (15 of 1992) or regulations made thereunder, [any category of non-institutional investors as may be specified by the Reserve Bank under sub-section (1) of section 7] [Inserted by Act No. 44 of 2016.] or any other body corporate as may be specified by the Board;