Section 2(f) in British India Corporation Limited (Acquisition of Shares) Act, 1981
(f)"share" means a share, whether ordinary or preference, in the capital of the company, and includes a share pledged by any shareholder with any bank or other creditor, but does not include any share in the capital of the company held by-(i)the central government;(ii)any state government;(iii)the state bank of India, established under section 3 of the state bank of India Act,1995, and its subsidiary banks;(iv)the life insurance Corporation of India, established under section 3 of the life insurance Corporation Act 1956;(v)the Unit Trust of India, established under section 3 of the Unit Trust of India Act,1963;(vi)any corresponding new bank, within the meaning of the banking companies (Acquisition and Transfer of Undertaking) Act 1970;(vii)any corresponding new bank, within the meaning of the banking Companies (Acquisition and Transfer of Undertakings) Act,1980;(viii)any general insurance company nationalized by the general insurance Business (Nationalization) Act, 1972;
