(6)For the purposes of this section,—(a)a company shall be a subsidiary of another company, if such other company holds more than half in nominal value of the equity share capital of the company;(b)the expression "erstwhile public sector company" shall have the meaning assigned to it in section 116(3)(b);(c)"strategic disinvestment" shall have the meaning assigned to it in section 116(3)(c)(i);(d)"Tribunal" shall have the same meaning as assigned to it in section 2(90) of the Companies Act, 2013.
