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Securities and Exchange Board of India Act, 1992 2. Definitions.- (1) In this Act, unless the context otherwise requires,- (a) "Board" means the Securities and Exchange Board of India established under section 3; (b) "Chairman" means the Chairman of the Board; (c) "existing Securities and Exchange Board" means the Securities and Exchange Board of India constituted under the Resolution of the Government of India in the Department of Economic Affairs No. (44) SE/86, dated the 12th day of April, 1988; (d) "Fund" means the Fund constituted under section 14; (e) "member" means a member of the Board and includes the Chairman; (f) "notification" means a notification published in the Official Gazette; (g) "prescribed" means prescribed by rules under this Act; (h) "regulations" means the regulations made by the Board under this Act; (i) "securities " has the meaning assigned to it in section 2 of the Securities Contracts (Regulation) Act, 1956 (42 of 1956). (2) Words and expressions used and not defined in this Act but defined in the Capital Issues (Control) Act, 1947, (29 of 1947) or the Securities Contracts (Regulation) Act, 1956, (42 of 1956) shall have the meanings respectively assigned to them in those Acts.    |
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