(4e)"initial period" means the period of three years reckoned from the date on which the provisions of section 121 of the Finance Act, 2021 shall come into force;'.(iii)after clause (6), the following clause shall be inserted, namely :-'(6a) "Managing Director" means a Managing Director referred to in clause (c) of sub-section (2) of section 4;';(iv)for clause (7), the following clauses shall be substituted, namely:-'(7) "member" means every person holding shares of the /O Corporation and whose name is entered in .the register of members maintained under clause (a) ofsub-section(J) of section SB;
