Section 2(a) in The Securities Contracts (Regulation) Act, 1956
(a)“contract” means a contract for or relating to the purchase or sale of securities;(aa)“corporatisation” means the succession of a recognised stock exchange, being a body of individuals or a society registered under the Societies Registration Act, 1860 (21 of 1860), by another stock exchange, being a company incorporated for the purpose of assisting, regulating or controlling the business of buying, selling or dealing in securities carried on by such individuals or society;(A)a security derived from a debt instrument, share, loan, whether secured or unsecured, risk instrument or contract for differences or any other form of security;(B)a contract which derives its value from the prices, or index of prices, of underlying securities;(C)commodity derivatives; and(D)such other instruments as may be declared by the Central Government to be derivatives;(ab)“demutualisation” means the segregation of ownership and management from the trading rights of the members of a recognised stock exchange in accordance with a scheme approved by the Securities and Exchange Board of India;(ac)“derivative” includes—
