Section 2(1)(o) in Securities and Exchange Board of India (Share Based Employee Benefits) Regulations, 2014

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(o)"group" means two or more companies which, directly or indirectly, are in a position to, -

(i)exercise twenty-six per cent. or more of the voting rights in the other company; or

(ii)appoint more than fifty per cent. of the members of the board of directors in the other company; or

(iii)control the management or affairs of the other company;

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