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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(b) in The Securities Contracts (Regulation) (Stock Exchanges and Clearing Corporations) Regulations, 2012

(b)"associate" in relation to a person shall include another person:
(i)who, directly or indirectly, by himself, or in combination with other persons, exercises control over the first person;
(ii)who holds [more than] [Inserted by Notification No. SEBI/LAD/NRO/GN/2015-16/029, dated 11.1.2016 (w.e.f. 20.6.2012).] fifteen per cent. [***] [Omitted 'or more' by Notification No. SEBI/LAD/NRO/GN/2015-16/029, dated 11.1.2016 (w.e.f. 20.6.2012).] shares in the paid up equity capital of the first person;
(iii)[***] [Omitted by Notification No. SEBI/LAD/NRO/GN/2015-16/029, dated 11.1.2016 (w.e.f. 20.6.2012).]
(iv)who is a holding company or a subsidiary company of the first person [***] [Omitted 'or a company under the same management as of the first person' by Notification No. SEBI/LAD/NRO/GN/2015-16/029, dated 11.1.2016 (w.e.f. 20.6.2012).];
(v)who is a relative of the first person;
(vi)who is a member of a Hindu Undivided Family wherein the first person is also a member;
(vii)[ such other cases where the Board is of the view that a person shall be considered as an associate based on the facts and factors including the extent of control, independence, conflict of interest;] [Inserted by Notification No. SEBI/LAD/NRO/GN/2015-16/029, dated 11.1.2016 (w.e.f. 20.6.2012).]