Section 131(9)(c) in THE FINANCE ACT, 2021

[Cites 0, Cited by 0] [Section 131(9)] [Section 131] [Entire Act]

Union of India - Subsection

Section 131(9)(c) in THE FINANCE ACT, 2021

(c)requiring the holding of paid-up equity shares by the sellers for minimum holding period as a condition for offering such shares for sale to the public, in relation to a public issue by way of an initial public offer, all fully paid-up equity shares of the Corporation held by the Central Government shall be eligible for such an offer for sale:

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Union of India - Subsection

Section 131(9)(c) in THE FINANCE ACT, 2021