Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] Union of India - Subsection Section 8(iii) in Finance Act, 2013 (iii)a company in which more than fifty per cent, of the paid-up equity share capital is held by the entity referred to in clause (t) or clause (ii) (whether singly or taken together);
