Securities And Exchange Board Of India - Subsection
Section 3(2) in Securities And Exchange Board Of India (Substantial Acquisition Of Shares And Takeovers)Regulations, 1997
(2)any firm or company, directly or indirectly, controlled by the [qualifying promoter] [Substituted for the word ] or a relative of the [qualifying promoter] [Substituted for the word ] or a firm or Hindu undivided family in which the [qualifying promoter] [Substituted for the word ] or his relative is a partner or a coparcener or a combination thereof :Provided that, in case of a partnership firm, the share of the [qualifying promoter] [Substituted for the word ] or his relative, as the case may be, in such firm should not be less than fifty per cent (50%);(b)where the [qualifying promoter] [Substituted for the word ] is a body corporate,-
