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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 6(1)(b) in Securities And Exchange Board Of India (Ombudsman) Regulations, 2003

(b)`public sector undertaking' means any corporation established by or under any Central, State or Provisional Act or a Government company by or under any Central, State or Provincial Act or a Government company as defined in Section 617 of the Companies Act, 1956 (1 of 1956) which is owned controlled or managed by the Central Government.]