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

(A)where such person is an individual,
(i)[***] [Words 'his spouse, parents, brothers, sisters or children' omitted by the SEBI (Central Database of Market Participants) (Amendment) Regulations, 2004, vide S.O. No. 854(E) dated 21-7-2004.]
(ii)any company in which 26% or more of the equity share capital is held by him [*] [Words 'or by the persons mentioned in sub-clause (i)' omitted by the SEBI (Central Database of Market Participants) (Amendment) Regulations, 2004, vide S.O. No. 854(E) dated 21-72004.] or any firm or Hindu Undivided Family in which he [*] [Words 'or any of the persons mentioned in sub-clause (i)' omitted by the SEBI (Central Database of Market Participants) (Amendment) Regulations, 2004, vide S.O. No. 854(E) dated 21-7-2004.] is a partner or member;
(iii)any company in which a company specified in sub-clause (ii) above, holds more than 50% of the equity share capital;
(iv)[ any firm in which his holding is more than 50%;] [Substituted, by the SEBI (Central Database of Market Participants) (Amendment) Regulations, 2004, vide S.O. No. 854(E) dated 21-7-2004. Prior to its substitution, item (iv) read as under:- '(iv) any firm in which the aggregate of his holding and the holdings of the persons mentioned in sub-clause (i) is more'.]