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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(l) in The Companies (Amendment) Act, 2000

(l)after clause (45A), the following clause shall be inserted, namely:-' (45AA)" securities" means securities as defined in clause (h) of section 2 of the Securities Contracts (Regulation) Act, 1956 (42 of 1956 ), and includes hybrids;';