Section 2A in The Securities Contracts (Regulation) Act, 1956
2A. Interpretation of certain words and expressions.
Words and expressions used herein and not defined in this Act but defined in the Companies Act, 1956 (1 of 1956) or the Securities and Exchange Board of India Act, 1992 (15 of 1992) or the Depositories Act, 1996 (22 of 1996) shall have the same meanings respectively assigned to them in those Acts.RECOGNISED STOCK EXCHANGES
