Section 8(1) in Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017
(1)No person shall at any time, directly or indirectly, either by itself or together with persons acting in concert, acquire or hold more than ten per cent of the paid-up equity share capital or total voting power of an information utility:Provided that the following persons may, directly or indirectly, either by themselves or together in concert, acquire or hold up to twenty-five percent of the paid-up equity share capital or total voting power of an information utility :-(a)government company;(b)stock exchange;(c)depository;(d)bank;(e)insurance company; and(f)public financial institution.
