Central Government Act
Section 2(g)(viii) in The Monopolies And Restrictive Trade Practices Act, 1969
(viii) if not less than 1[ one fourth] of the total voting power 1[ in relation to] each of the two bodies corporate is exercised or controlled by the same individuals belonging to a group or by the same, bodies corporate belonging to a group, or jointly by such individual or individuals and one or more of such bodies corporate; or