Securities And Exchange Board Of India - Subsection
Section 23(5) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
(5)The provisions of sub-regulations (2), (3) and (4) shall not be applicable in the following cases:(a)transactions entered into between two government companies;(b)transactions entered into between a holding company and its wholly owned subsidiary whose accounts are consolidated with such holding company and placed before the shareholders at the general meeting for approval.Explanation. - For the purpose of clause (a), "government company(ies)" means Government company as defined in subsection (45) of section 2 of the Companies Act, 2013.
