Securities And Exchange Board Of India - Subsection
Section 2(c) in Securities And Exchange Board Of India (Merchant Bankers) Regulations, 1992
(c)"inspecting authority" means one or more persons appointed by the Board to exercise power conferred unde Chapter IV;(ca)[ "issue" means an offer of sale or purchase of securities by any body corporate, or by any other person or group of persons on its or his or their behalf, as the case may be, to or from the public, or the holders of securities of such body corporate or person or group of persons through a merchant banker; [Substituted by S.O. 1448(E), dated 7.9.2006](cb)"merchant banker" means any person who is engaged in the business of issue management either by making arrangements regarding selling, buying or subscribing. to securities or acting as manager, consultant, adviser or rendering corporate advisory service in relation to such issue management.]
