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[Cites 0, Cited by 0] [Section 5C] [Entire Act]

Union of India - Subsection

Section 5C(2) in THE FINANCE ACT, 2021

(2)Every person who holds or acquires a beneficial interest in shares of the Corporation shall make, within such time and in such form as may be prescribed for a company under section 89 of the Companies Act, a declaration to the Corporation specifying the nature of his interest, particulars of the person in whose name the share stands registered in the books of the Corporation and such other particulars as may be prescribed under the said section.