Securities And Exchange Board Of India - Subsection
Section 2(a) in Securities and Exchange Board of India (Debenture Trustees) Rules, 1993
(a)[ "Act" means the Securities and Exchange Board of India Act, 1992 (15 of 1992)] [Inserted by the SEBI (Debenture Trustees) (Amendment) Regulations, 2006, w.e.f., 7-9-2006.](aa)[ "associate" in relation to a debenture trustee, or body corporate shall include a person,- [Inserted by the SEBI (Debenture Trustees) (Second Amendment) Regulations, 2000,w.e.f., 8-8-2000.](i)who, directly or indirectly, by himself, or in combination with relatives, exercises control over the debenture trustee or the body corporate, as the case may be, or(ii)in respect of whom the debenture trustee or the body corporate, as the case may be, directly or indirectly, by itself, or in combination with other persons, exercises control, or(iii)whose director, is also a director, of the debenture trustee or the body corporate, as the case may be.
