Section 2(d) in Securities Contracts (Regulation) Rules, 1957

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Union of India - Subsection

Section 2(d) in Securities Contracts (Regulation) Rules, 1957

(d)[ "public" means persons other than - [Inserted by the Securities Contracts (Regulation) (Amendment) Rules, 2010, w.e.f. 04.06.2010.]

(i)the promoter and promoter group;

(ii)subsidiaries and associates of the company.