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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 The Securities and Exchange Board of India (Issue and Listing of Securitised Debt Instruments and Security Receipts) Regulations, 2008

(h)[ "investor" - [Substituted by Notification No. SEBI/LAD-NRO/GN/2018/26, dated 26.6.2018 (w.e.f. 26.5.2008).]
(i)with respect to "securities debt instrument" means any person holding any securitised debt instrument which acknowledges the interest of such person in the debt or receivables assigned to the special purpose distinct entity; and
(ii)with respect to "security receipts" means a qualified buyer holding security receipts which acknowledges the interest in the financial asset assigned to the issuer;