Section 6(2)(f) in Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017

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Union of India - Subsection

Section 6(2)(f) in Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017

(f)seek prior approval of the Board for-

(i)the acquisition of shares or voting power by a person, which taken together with paid-up equity shares or voting power, if any, held by such person, entitles him to hold more than five per cent, directly or indirectly, of the paid-up equity share capital or total voting power;

(ii)a change of control;

(iii)a merger, amalgamation or restructuring;

(iv)sale, disposal, or acquisition of the whole, or substantially the whole, of its undertaking;

(v)voluntary liquidation, dissolution, or any similar action involving the discontinuation of its business.

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Union of India - Subsection

Section 6(2)(f) in Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017