Section 2(1)(i) in The Securities and Exchange Board of India (Intermediaries) Regulations, 2008

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(i)"principal officer" means any person who is responsible for the activities of an intermediary and includes-

(i)proprietor, in the case of a proprietary concern;

(ii)any partner, in the case of partnership firm;

(iii)whole time/executive director/managing director, in the case of a body corporate;

(iv)trustee, in the case of a trust;

(v)any key employees; and

(vi)any person designated as a principal officer under the relevant regulations;

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