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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(da) in Securities Contracts (Regulation) Rules, 1957

(da)[ "public sector company" means a body corporate constituted by an Act of Parliament or any State Legislature and includes a government company:] [Inserted by the Securities Contracts (Regulation) (Second Amendment) Rules, 2010, w.e.f. 09.08.2010.]