Securities And Exchange Board Of India - Subsection
Section 87A(2) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
(2)The expressions "asset reconstruction company", "investor", "issue", "issuer", "offer for sale", "private placement offer", "qualified buyer", "scheme", "security receipts", "sponsor", and "valuer" shall have the same meaning as assigned to them under Securities and Exchange Board of India (Issue and Listing of Securitised Debt Instruments and Security Receipts) Regulations, 2008.
