Section 21(iii) in The Companies (Amendment) Act, 2017
(iii)after sub-section (9), the following sub-section shall be inserted, namely:-"(10) For the purposes of this section and section 90, beneficial interest in a share includes, directly or indirectly, through any contract, arrangement or otherwise, the right or entitlement of a person alone or together with any other person to—(i)exercise or cause to be exercised any or all of the rights attached to such share; or(ii)receive or participate in any dividend or other distribution in respect of such share.".
