Section 2(g) in The Indian Iron and Steel Company (Acquisition of Shares) Act, 1976
(g)"share" means a share, whether equity or preference, in the capital of the Company, and includes a share pledged by any shareholder with any bank or other creditor, but does not include any share in the capital of the Company held by -(i)any State Government;(ii)the State Bank of India, established under section 3 of the State Bank of India Act, 1955 (23 of 1955.) and its subsidiary banks;(iii)the Steel Authority of India Limited, a company formed and registered under the Companies Act, 1956, (1 of 1956.) and having its registered office at Hindustan Times House, Kasturba Gandhi Marg, New Delhi;(iv)the Life Insurance Corporation of India, established under section 3 of the Life Insurance Corporation Act, 1956 (31 of 1956.);(v)the Unit Trust of India, established under section 3 of the Unit Trust of India Act, 1963 (52 of 1963.);(vi)any corresponding new bank, within the meaning of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (5 of 1970.);(vii)any general insurance company nationalised by the General Insurance Business (Nationalisation) Act, 1972 (57 of 1972.);
