Section 9(3) in Prevention of Money-Laundering (Maintenance of Records) Rules, 2005
(3)The beneficial owner for the purpose of sub-rule (1) shall be determined as under -(a)where the client is a company, the beneficial owner is the natural person(s), who, whether acting alone or together, or through one or more juridical person, has a controlling ownership interest or who exercises control through other means.Explanation. - For the purpose of this sub-clause-
