Securities And Exchange Board Of India - Subsection
Section 4(6) in Securities and Exchange Board of India (Issue and Listing of Debt Securities) Regulations, 2008
(6)Explanation. - For the purposes of sub-regulation (5), -(a)two persons shall be deemed to be "part of the same group" if they belong to the same group within the meaning of clause (ef) of section 2 of the Monopolies and Restrictive Trade Practices Act, 1969 (54 of 1969) or if they own "inter-connected undertakings" within the meaning of clause (g) of section 2 of that Act;(b)the expression "under the same management" shall have the meaning derived from sub-section (1B) of section 370 of the Companies Act, 1956 (1 of 1956).
