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

Securities And Exchange Board Of India - Subsection

Section 2(1)(z) in Securities and Exchange Board of India (Issue and Listing of Municipal Debt Securities) Regulations, 2015

(z)"specified" includes specified by regulations or by a general or special order or circular issued by the Board;
(za)"wilful defaulter" shall mean a person or an issuer who or which is categorized as a wilful defaulter by any bank or financial institution (as defined under the Companies Act, 2013) or a consortium thereof, in accordance with the guidelines on wilful defaulters issued by the Reserve Bank of India.]