Section 2(e) in Securities Contracts (Regulation) Rules, 1957
(e)[ "public shareholding" means equity shares of the company held by public including shares underlying the depository receipts if the holder of such depository receipts has the right to issue voting instruction and such depository receipts are listed on an international exchange in accordance with the Depository Receipts Scheme, 2014: [Substituted by Notification No. G.S.R. 125(E), dated 25.2.2015 (w.e.f. 21.2.1957.)]
