Securities And Exchange Board Of India - Subsection
Section 2(n) in Securities and Exchange Board of India (Buy-Back of Securities) Regulations, 2018
(n)"small shareholder" means a shareholder of a company, who holds shares or other specified securities whose market value, on the basis of closing price of shares or other specified securities, on the recognised stock exchange in which highest trading volume in respect of such securities, as on record date is not more than two lakh rupee;
