Section 2(1)(j) in Securities and Exchange Board of India (Appointment of Administrator and Procedure for Refunding to the Investors) Regulations, 2018

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

(j)"investor" means the person, whether identified or not, in whose favour the refund of monies had been directed by the Board;

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