Securities And Exchange Board Of India - Subsection
Section 2(2) in Securities and Exchange Board of India (Issue and Listing of Debt Securities) Regulations, 2008
(2)All other words and expressions used but not defined in these regulations, shall have the same meanings respectively assigned to them in the Act or the Companies Act, 1956 or Securities Contracts (Regulation) Act, 1956 or the Depositories Act, 1996 or the Rules and the Regulations made thereunder or any statutory modification or reenactment thereto, unless the context requires otherwise.
