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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)(f) in Securities and Exchange Board of India (Investment Advisers) Regulations, 2013

(f)"company" means a company incorporated under the Companies Act, 1956 [or Companies Act, 2013] [Inserted by Notification No. SEBI/LAD-NRO/GN/2020/22, dated 3.7.2020 (w.e.f. 21.1.2013).];