Securities And Exchange Board Of India - Subsection
Section 20(2) in Securities and Exchange Board of India (Depositories and Participants) Regulations, 2018
(2)For determining the shareholding of any person in a depository as specified in these regulations, any instrument held, owned or controlled, directly or indirectly, by a person that entitles him the voting rights or provides for entitlement to voting rights or equity shares or any other rights over equity shares at any future date, shall also be included:Provided that any equity or rights over equity, arising from such instruments in excess of limit of shareholding specified in this Chapter on the date of commencement of these regulations, shall be reduced to the specified limit within a period of five years or such other period as may be specified by the Board from time to time, from the date of such commencement.
