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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)(d) in Securities and Exchange Board of India {KYC (Know Your Client) Registration Agency} Regulations, 2011

(d)"Client" means a person seeking to do/has done his KYC through intermediary with KRA;
(da)[ "change in control", in relation to a KRA, means: - [Inserted by Notification No. SEBI/LAD-NRO/GN/2022/72, dated 28.01.2022 (w.e.f. 02.12.2011).]
(i)if its shares are listed on any recognised stock exchange, change in control within the meaning of regulations framed under clause (h) of sub-section (2) of section 11 of the Act;
(ii)in any other case, change in the controlling interest;