Securities And Exchange Board Of India - Subsection
Section 2(e) in Securities And Exchange Board Of India (Debenture Trustees) Regulations, 1993
(e)[ "insurance company" has the same meaning assigned to it under sub-section (7A) of section 2 of the Insurance Act, 1938;] [Substituted by Notification No. SEBI/LAD-NRO/GN/2017-18/011, dated 13.6.2017 (w.e.f 29.12.1993)];(ea)[ "issue" means an offer of debentures by a body corporate to the public or the holders of securities of such body corporate and includes a private placement of debentures made by a body corporate, which seeks to list its debt securities on a recognized exchange;] [Substituted by Notification No. SEBI/LAD-NRO/GN/2017-18/011, dated 13.6.2017 (w.e.f 29.12.1993)];(ee)[ "networth" means aggregate of value of the paid up equity capital and for reserves (excluding reserves created out of revaluation) reduced by the aggregate value of accumulated losses and deferred expenditure not written off (including miscellaneous expenses not written off) as per the latest audited balance sheet.] [Inserted by S.O. 763(E), dated 4.7.2003]
