108G. Applicability of the provisions of sections 108-A to 108-F -
The provisions of sections 108-A to 108-F (both inclusive) shall apply to the acquisition or transfer of shares or share capital by, or to, an individual, firm, group, constituent of a group, body corporate or bodies corporate under the same management, who or which-(a)is, in case of acquisition of shares or share capital, the owner in relation to a deminant undertaking and there would be, as a result of such acquisition, any increase-(i)in the production, supply, distribution or contral of any goods that are produced, supplied, distributed or controlled in India or any substantial part thereof by that dominant undertaking, or(ii)in the provision or control of any services that are rendered in India or any substantial part thereof by that dominant undertaking; or(b)would be, as a result of such acquisition or transfer of shares or share capital, the owner of a dominant undertaking; or(c)is, in case of transfer of shares or share capital, the owner in relation to a dominant undertaking.
