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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 2(1)(b) in Securities and Exchange Board of India (Central Database of Market Participants) Regulations, 2003

(b)'associate' in relation to an intermediary or a listed company means a person :
(i)who, directly or indirectly, by himself or in combination with his relatives exercises control over the intermediary or listed company or has a holding of not less than 15% in the paid up equity capital of the intermediary or the listed company;
(ii)in respect of whom the intermediary or listed company directly or indirectly exercises control;
(iii)whose director or partner is also a director or partner of the intermediary or listed company.