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

(h)'intermediary' means any person who is registered with the Board under section 12 of the Act, but does not include [Foreign Institutional Investors and] [Words 'Foreign Institutional Investors and' omitted by the SEBI (Foreign Portfolio Investors) Regulations, 2014, w.e.f. 7-1-2014.] Foreign Venture Capital Investors;