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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 2(f) in Securities and Exchange Board of India (Debenture Trustees) Rules, 1993

(f)"principal officer" means,-
(i)a secretary, manager or director of the body corporate; or
(ii)any person connected with the management or administration of the body corporate upon whom the Board has served notice of its intention of treating him as the principal officer thereof;