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

Securities And Exchange Board Of India - Subsection

Section 2(2)(B) in Securities and Exchange Board of India (Central Database of Market Participants) Regulations, 2003

(B)where such person is a body corporate,
(i)a subsidiary or holding company of that body corporate;
(ii)any company in which the said body corporate holds 26% or more of the equity share capital;
(iii)any company which holds 26% or more of the equity share capital of the said body corporate;
(iv)any company in which a group of persons holds 26% or more of the equity share capital and that group of persons also holds 26% or more of the equity share capital in such body corporate;
(v)any other body corporate under the same management as the said body corporate within the meaning of sub-section (1B) of section 370 of the Companies Act, 1956;