Section 4(A) in SECURITIES AND EXCHANGE BOARD OF INDIA (CHANGE IN CONTROL IN INTERMEDIARIES) (AMENDMENT) REGULATIONS, 2023
(A)if its shares are listed on any recognised stock exchange ,shall be construed with reference to the definition of control in terms of regulations framed under clause (h) of sub -section (2) of section 11 of the Act ;(ii)in a case other than that of a body corporate , shall be construed as any change in its legal formation or ownership or change in controlling interest .
