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[Cites 0, Cited by 0] [Section 131(9)] [Section 131] [Entire Act]

Union of India - Subsection

Section 131(9)(b) in THE FINANCE ACT, 2021

(b)regarding ineligibility for computation of minimum promoter's contribution, in relation to a public issue by way of an initial public offer, all equity shares of the Corporation held by the Central Government, including all shares acquired during the period of three years preceding the opening of such public offer, resulting from a bonus issue or otherwise, shall be eligible for such computation;