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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)(k) in Securities and Exchange Board of India (Alternative Investment Funds) Regulations, 2012

(k)"form" means any of the forms set out in the First Schedule;
(ka)[ "goods" means the goods notified by the Central Government under clause (bc) of section 2 of the Securities Contracts (Regulation) Act, 1956 and forming the underlying of any commodity derivative;] [Inserted by Notification No. SEBI/LAD-NRO/GN/2019/16, dated 10.5.2019 (w.e.f. 21.5.2012).]