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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)(v) in Securities and Exchange Board of India (Issue and Listing of Municipal Debt Securities) Regulations, 2015

(v)"qualified institutional buyer" shall have the same meaning as assigned to it under Securities and Exchange Board of India (Issue of Capital And Disclosure Requirements) Regulations), 2018;