Section 2(1)(d) in Companies (Significant Beneficial Owners) Rules, 2018

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

(d)"majority stake" means; -

(i)holding more than one-half of the equity share capital in the body corporate; or

(ii)holding more than one-half of the voting rights in the body corporate; or

(iii)having the right to receive or participate in more than one-half of the distributable dividend or any other distribution by the body corporate;

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