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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 15(1)(a) in Securities And Exchange Board Of India (Foreign Institutional Investors) Regulations, 1995

(a)securities in the primary and secondary markets including shares, debentures and warrants of companies [unlisted or] [Inserted by S.O. 702(E), dated 9.10.1996] listed or to be listed on a recognised stock exchange in India; and