Central Government Act
Section 17(4)(b)(iii)(b) in The Estate Duty Act, 1953
(b) a person shall be deemed to be the nominee of another person, if, whether directly or indirectly, he possesses on behalf of that other person, or may be required to exercise on the direction of or on behalf of that other person, any right or power which, by virtue of any of the provisions of this sub- section, is material in determining whether a company is or is not to be deemed to be under the control of not more than five persons.