Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Rajasthan - Subsection Section 2(d) in The Rajasthan Financial Corporation General Regulations, 2002 (d)"Beneficial Owner" means the beneficial owner as defined under clause (a) of sub-section (1) of Section 2 of the Depositories Act, 1996;
