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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 3(1)(c) in Securities and Exchange Board of India (Employees' Service) Regulations, 2001

(c)"Chairman" means the Chairman of the Board and, in relation to the powers exercisable by him, includes whole- time member of the Board or a Committee of Executive Directors or Executive Director or any other officer to whom the powers under these regulations may be delegated by the Chairman.