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

Securities And Exchange Board Of India - Subsection

Section 2(d) in Securities And Exchange Board Of India (Merchant Bankers) Regulations, 1992

(d)"principal officer means
(i)proprietor, in the case of a proprietary concern;
(ii)partner in the case of a partnership firm;
(iii)director in the case of a body corporate who is responsible for the activities of the merchant banker;