Section 184(2)(a) in The Companies Act, 2013

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Union of India - Subsection

Section 184(2)(a) in The Companies Act, 2013

(a)with a body corporate in which such director or such director in association with any other director, holds more than two per cent. shareholding of that body corporate, or is a promoter, manager, Chief Executive Officer of that body corporate; or

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Union of India - Subsection

Section 184(2)(a) in The Companies Act, 2013