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[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 10(3)(b) in The Securities and Exchange Board of India (Issue and Listing of Securitised Debt Instruments and Security Receipts) Regulations, 2008

(b)the expression "under the same management" shall have the meaning derived from sub-section (1B) of section 370 of the Companies Act, 1956 (1 of 1956).