Securities And Exchange Board Of India - Subsection
Section 2(ab) in Securities and Exchange Board of India (Debenture Trustees) Rules, 1993
(ab)[ "body corporate" shall have the meaning assigned to it in or under clause (7) of section 2 of the Companies Act, 1956 (1 of 1956); [Inserted by the SEBI (Debenture Trustees) (Amendment) Regulations, 2006, w.e.f. 7-9-2006.]
