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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)(h) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(h)"designated securities" means specified securities, non-convertible debt securities, non-convertible redeemable preference shares, perpetual debt instrument, perpetual non-cumulative preference shares, Indian depository receipts, securitised debt instruments, [security receipts,] [Inserted by Notification No. SEBI/LAD-NRO/GN/2018/30, dated 6.9.2018 (w.e.f. 2.9.2015).] units issued by mutual funds and any other securities as may be specified by the Board ;