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

Securities And Exchange Board Of India - Subsection

Section 2(l) in Securities And Exchange Board Of India (Venture Capital Funds) Regulations, 1996

(l)[ "unit" means beneficial interest of the investors in the scheme or fund floated by trust or [shares] [Substituted by S.O. 486(E), dated 5.4.2004] issued by a company including a body corporate;]