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[Cites 0, Cited by 1] [Section 5A] [Entire Act]

Union of India - Subsection

Section 5A(2) in THE FINANCE ACT, 2021

(2)Nothing contained in sub-section (1) shall entitle the Central Government to transfer any shares held by it in the Corporation, if as a 45 result of such transfer, the shares held by it, on a fully diluted basis, shall reduce to less than fifty-one per cent. of the issued equity share capitalof the Corporation.