(3)No person, other than the Central Government, acting individually or with persons acting in concert with such person, or 50 constituents of a group, shall hold equity share in excess of five per cent. of issued equity share capital of the Corporation, or such higher percentage as the Central Government may by notification specify.Explanation.-For the purposes of this section,-(a)the expression "group" shall have the meaning assigned to it in the Competition Act, 2002.(b)the expression "persons acting in concert" shall have the meaning assigned to it in regulations made by the Securities and Exchange Board regarding substantial acquisition of shares and takeovers.
