Section 2(viii) in The Monopolies And Restrictive Trade Practices Act, 1969
(viii)if not less than [one-fourth] [ Substituted by Act 30 of 1984, Section 3, for " one-third" (w.e.f. 1.8.1984).] of the total voting power [in relation to] [[ Substituted by Act 30 of 1984, Section 3, for " one-third" (w.e.f.
