Section 8(2) in Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017
(2)[ Notwithstanding anything to the contrary contained in sub-regulation (1),(a)a person may, directly or indirectly, either by itself or together with persons acting in concert, hold up to fifty-one cent of the paid-up equity share capital or total voting power of an information utility up to three years from the date of its registration; or(b)an Indian company, (i) which is listed on a recognised Stock Exchange in India, or (ii) where no individual, directly or indirectly, either by himself or together with persons acting in concert, holds more than ten per cent of the paid-up equity share capital, may hold up to hundred per cent of the paid-up equity share capital or total voting power of an information utility up to three years from the date of its registration.Provided that the information utility is registered before 30th September, 2018.] [Substituted by Notification No. IBBI/2017-18/GN/REG016, dated 29.9.2017, (w.e.f. 31.3.2017).]
