Securities And Exchange Board Of India - Subsection
Section 2(A) in Securities And Exchange Board Of India (Merchant Bankers) Regulations, 1992
(A)amalgamation, demerger, consolidation or any other kind of corporate restructuring falling within the scope of Section 391 of the Companies Act, 1956 (1 of 1956) or the corresponding provision of any other law for the time being in force;
