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[Cites 0, Cited by 0] [Section 129] [Entire Act]

Union of India - Subsection

Section 129(4c) in THE FINANCE ACT, 2021

(4c)“fully diluted basis” shall mean, in relation to the percentage holding of the Central Government on such basis, the total number of shares held by the Central Government expressed as a percentage of the total number of shares of the Corporation that would be outstanding if all possible sources of conversion are exercised;