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[Cites 0, Cited by 0] [Section 253(5)] [Section 253] [Entire Act]

Union of India - Subsection

Section 253(5)(b) in The Companies Act, 2013

(b)a public financial institution or a State level institution or a scheduled bank unless it has, by reason of any financial assistance or obligation rendered by it, or undertaken by it, with respect to such company, an interest in such company.