Section 8 in Companies (Significant Beneficial Owners) Rules, 2018
8. Non-Applicability.
- These rules shall not be made applicable to the extent the share of the reporting company is held by, -(a)the authority constituted under sub-section (5) of section 125 of the Act;(b)its holding reporting company:Provided that the details of such holding reporting company shall be reported in Form No. BEN-2.(c)the Central Government, State Government or any local Authority;(d)(i)a reporting company, or(ii)a body corporate, or(iii)an entity,controlled by the Central Government or by any State Government or Governments, or partly by the Central Government and partly by one or more State Governments;(e)Securities and Exchange Board of India registered Investment Vehicles such as mutual funds, alternative investment funds (AIF), Real Estate Investment Trusts (REITs), Infrastructure Investment Trust (InVITs) regulated by the Securities and Exchange Board of India,(f)Investment Vehicles regulated by Reserve Bank of India, or Insurance Regulatory and Development Authority of India, or Pension Fund Regulatory and Development Authority.]Annexure[Form No. Ben-1] [Substituted by Notification No. G.S.R. 100(E), dated 8.2.2019 (w.e.f. 13.6.2018).]Declaration by the beneficial owner who holds or acquires significant beneficial ownership in shares[Pursuant to section 90(1) of the Companies Act, 2013 and rule 2A, 3]ToName of the company:Registered office address:
