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[Cites 0, Cited by 0] [Section 5C] [Entire Act]

Union of India - Subsection

Section 5C(5) in THE FINANCE ACT, 2021

(5)For the purposes of this section, beneficial interest in a share includes, directly or indirectly, through any contract, arrangement or otherwise, the right or entitlement of a person alone or together with any other person to--
(a)exercise or cause to be exercised any or all of the rights attached to such share; or
(b)receive or participate in any dividend or other distribution in respect of such share.