Securities And Exchange Board Of India - Subsection
Section 2(2) in The Securities and Exchange Board of India (Investor Protection and Education Fund) Regulations, 2009
(2)Words and expressions not defined in these regulations, but defined in or under the Act or the Securities Contracts (Regulation) Act, 1956 (42 of 1956) or the Depositories Act, 1996 (22 of 1996) or the regulations made thereunder or the Companies Act, 1956 (1 of 1956) or any statutory modification or re-enactment thereof, shall have the same meanings as have been assigned to them by or under those enactments, unless the context requires otherwise.
