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[Cites 0, Cited by 0] [Section 441A(2)] [Section 441A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 441A(2)(i) in The Jammu and Kashmir State Ranbir Penal Code, 1989

(i)any company as defined in section 3 of the Companies Act, 1956, in which not less than fifty-one per cent of the paid up share capital is held by the Government or any company which is a subsidiary (within the meaning of that Act) of the first mentioned company;