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[Cites 0, Cited by 0] [Section 21A(1)] [Section 21A] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 21A(1)(i) in Securities And Exchange Board Of India (Merchant Bankers) Regulations, 1992

(i)either of them controls, directly or indirectly through its subsidiary or holding company, not less than fifteen per cent. of the voting rights in the other; or